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

State of Bihar - Subsection

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

(b)Whenever a sudden or violent death, or death from suicide or accident takes place, immediate information shall be given to the Officer-in-Charge and the Medical Officer.