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

State of Punjab - Subsection

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

(i)The parents or guardians of the deceased juvenile shall be contacted and the Superintendent shall wait for 24 hours for the arrival of relatives. After the inquest is held, the body should be disposed of in accordance with the religion of the juvenile.