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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3)(e) in Jammu and Kashmir Juvenile Justice Rules, 2007

(e)The Medical Officer shall report to the Officer-in-Charge about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.