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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(6)Care shall be taken to ensure that the victimized child receives proper care and physical and psychological treatment and that due care is taken to avoid secondary victimization during the investigation.