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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(i) in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017

(i)no person shall be compelled to disclose his HIV status except by an order of the court that the disclosure of such information is necessary in the interest of justice for the determination of issues in the matter before it;