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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(3)(b) in The Juvenile Justice (Punjab) Rules, 1987

(b)Whenever a sudden or violent death or death from suicide or accident takes place, immediate notice shall be sent to the Superintendent and the Medical Officer, and the juvenile shall, if life be extinct, be left in the position in which it was found, pending inspection by the officers concerned. In case a juvenile dies due to causes other than natural causes or if the cause of death is not known or if the death has occurred due to suicide or violence or accident or whenever there is any doubt or complaint or question concerning the cause of death of any juvenile, the Superintendent shall inform the officer incharge of the Police Station having jurisdiction. The Superintendent shall immediately give intimation to the Coroner in the Presidency Towns or to the nearest Magistrate empowered to hold inquests.