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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1)(i) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(i)The Officer-in-Charge of the institution shall inform to the police, Executive Magistrate, parents or guardian, Central or State Human Rights Commission and the Competent Authority regarding the suicide or accident or death of the child, taken place either within the premises or in the Medical hospital during treatment,