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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(4)(l) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(l)Death of a child-
(i)In the event of death of a child, the circumstances of death shall be recorded in the case file of the child, by the Superintendent giving the cause of death and the death certificate shall be obtained from the attending doctor or hospital as the case may be.
(ii)The information shall be sent to the committee and District Level Inspection Team, Registrar of Births and Deaths, and the relative, if known.
(iii)The last rites shall be performed according to the known religion of the child.