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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4)(l) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(l)Death of a child.- (i) In the event of death of a child, the circumstances of the death shall be recorded in the case file of the child, by the case worker giving the cause of death and the death certificate shall be obtained from the attending doctor or hospital, as the case may be.
(ii)The information shall be sent to the Committee and District Level Inspection team, Registrar of Births and Deaths, and the relative, if known.
(iii)the last rites shall be performed according to the know religion of the child.