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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Madhya Pradesh - Subsection

Section 70(3)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)All functionaries should respect the right of the child to privacy, and in particular should safeguard all confidential matters concerning children or their families learned as a result of their professional capacity;