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[Cites 0, Cited by 0] [Section 50(14)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(14)(e) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(e)is found divulging any transaction of business or deliberations in the meetings of the Steering Committee or any document or information circulated to them for the purpose, to media or any other agency, without the prior approval or authorisation of the Chairperson, or