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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Jharkhand - Subsection

Section 75(1)(vi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vi)The Person-in-charge and the Medical Officer at the Child Care Institution shall make themselves available for any inquiry initiated by the police or the Magistrate regarding the cause of death and other details regarding such child.