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

State of Punjab - Subsection

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

(h)In case of natural death of a juvenile of an observation home or juvenile home or special home, the Superintendent shall 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, the Civil Surgeon and the Coroner or the District Magistrate and the authorities under the Act.