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

State of Madhya Pradesh - Subsection

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

(a)All reports, including social investigation reports, legal records, medical records and records of disciplinary proceeding, and all other documents relating to the form, content and details of treatment, shall be placed in a confidential individual file. These files shall be kept up to date, accessible only to authorised persons including the child himself or herself and classified in such a way as to be easily understood;