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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3)(c) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(c)The Medical Officer shall report to the Officer-in-charge about the happening of the natural death of a juvenile and see that the body is decently removed to the mortuary.