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

State of Andhra Pradesh - Subsection

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

(d)Where the death has occurred due to violent or unnatural causes, the Superintendent shall at once send a brief report to the authorities concerned including the Commissioner/Deputy Director.