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

State of Andhra Pradesh - Subsection

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

(h)In case of natural death of a child the Superintendent shall obtain a report of the Medical Officer stating the cause of death. A written intimation about the death shall be given immediately to the nearest Police Station, the Civil Surgeon and the District Magistrate, Superintendent of Police and the authorities under the Act.