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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(1)(b) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)Whenever a sudden or violent death or death from suicide or accident takes place, immediate notice shall be sent to the Superintendent and the Medial Officer and the body shall be left in the position in which it was found, pending inspection by the officers concerned. In case a child dies due to causes other than natural causes or if the cause of death is not known or if the death has occurred due to suicide or violence or accident or whenever there is any doubt or complaint or question concerning the cause of death of any child, the Superintendent shall inform the same to the officer in-charge of the Police Station having jurisdiction. The Superintendent shall immediately give intimation to the nearest Magistrate empowered to hold inquests.