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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(7) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(7)The officer-in-charge and the Medical officer shall make themselves available for any inquiries initiated by the police or the Magistrate concerning the cause of death and other details regarding such juvenile or child.