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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)In case of natural death or due to illness of child of an Observation Home or Special Home the Officer-in-Charge shall obtain a report of the Medical Officer stating the cause of death. A written intimation about the death shall be given immediately to the nearest Police Station, Juvenile Justice Board, National Human Rights Commission and the authority concerned;