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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(5) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(5)The Officer-in-Charge shall also immediately give intimation to nearest Mag-istrate empowered to hold inquests and to the Board or, as the case may be, the Committee.