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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2)(b) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(b)Where possible, every child shall have the right to contest any fact or opinion contained in his or her file so as to permit rectification of inaccurate, unfounded or unfair statements. In order to exercise this right, any person shall be allowed who is authorised by the Juvenile Justice Board or the Chief Welfare Committee to have access to and to consult the file on request. Upon release, the records of children shall be sealed, and, at an appropriate time shall be destroyed;