Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3)(a) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(a)If a juvenile or child does within twenty four hours of his admission to the institution an inquest and post-mortem examination shall be held at the earliest.