Section 9(5) in Punjab Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Ombudsman and Legal Proceedings) Rules, 2019
(5)The identity and identifying details of the protected person involved in the legal proceeding shall not be revealed by any person or their representatives including assistants and staff.Exception. - Where in the interest of justice, the name and identity of the protected person needs to be revealed to a third party,it shall only be allowed by an order of the court.
