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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(6)(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)Provision for a peer counsellor to stay in regular contact with these groups to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.