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

State of Jharkhand - Subsection

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

(iv)If a child dies within twenty-four hours of his admission to the Child Care Institution, the Person-in-charge of the Child Care Institution shall report the matter to the police and the District Medical Officer or the nearest Government hospital and the parents or guardians or relatives of such child without delay.