23. Prohibition on publication of names, addresses, etc., of children involved in cases or proceedings [under any Act]. - No report in any newspaper, magazine or news-sheet of any case or proceeding in any court [under any Act,] in which a child is involved shall disclose the name, address or school or include any particulars calculated to lead to the identification of any such child, nor shall any picture be published as being or including a picture of any such child :
Provided that, for reasons to be recorded in writing the court trying the case or holding the proceeding may permit the disclosure of any such report, if in its opinion such disclosure is in the interests of child welfare and is not likely to affect adversely the interests of the child concerned.
