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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3)(f) in Jammu and Kashmir Juvenile Justice Rules, 2007

(f)In case of natural death or due to illness of a juvenile inmate of an observation home or special home, the Officer-in-Charge shall obtain a report of the Medical Officer stating the cause of death and a written intimation about the death shall be given immediately to the nearest Police Station, the Board, the State Human Rights Commission and the authorities concerned.