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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(l) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(l)In the event of death of a child the circumstances of the death shall be recorded in the case file of the child by the case worker giving the case of death and the death certificate shall be obtained from the attending doctor or hospital, as the case may be. The information shall be sent to the Committee and District Level Inspection Team, Registrar of Birth and Death, and the relative, if known. The last rites shall be performed according to the known religion of the child.