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

State of Odisha - Subsection

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

(e)The parents or guardians of the deceased juvenile shall be contacted and the Officer-in-charge shall wait for 24 hours for the arrival of relatives. After the inquest is held, the body should be disposed of in accordance with the known religion of the juvenile.