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

State of Bihar - Subsection

Section 17(3)(a) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)If a juvenile or child dies within twenty-four hours of his admission to the institution an inquest and post-mortem examination shall be held at the earliest.