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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(21) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(21)The Board shall initiate action against any media for publishing any matters relating to children in need of care and protection, if such material leads to the identification of the child.