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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(ii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)A complaint shall immediately be filed in the police station wherein the jurisdiction of the child care institution lies and steps initiated for post mortem. To the extent necessary the body shall be retained in the position found till the arrival of the police. In the event of death relating to medical causes, the discharge summary shall also be sent as soon as received and preferably so with the initial report;