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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3)(d) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(d)In case of natural death or due to illness of juvenile of an observation home or special home the Officer-in-charge ^hall 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, Juvenile Justice Board, National Human Rights Commission and the authority concerned.