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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(3)(f) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002

(f)In case of natural death or due to illness of a juvenile or child of an observation home or special home, the officer-in-charge shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the nearest Police Station, the Board, the National Human Rights Commission and the authorities concerned.