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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(1)(g) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(g)In every case of illness, which ends fatally, the Medical Officer shall examine the body of the child and shall record full particulars of the cause of death in relevant registers,