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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(3)(j) in The Juvenile Justice (Punjab) Rules, 1987

(j)Upon the occurrence of any case of suicide, the Superintendent shall give immediate information thereof to the Coroner or the nearest Magistrate empowered to hold inquest and to order that an inquest and post- mortem may be held on the body. A full report on the whole circumstances connected with the case shall be promptly submitted by the Superintendent to the authorities concerned after the inquest is over.