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

State of Bihar - Subsection

Section 17(3)(f) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)In case of natural death or due to illness of a juvenile or child or 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.