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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(o) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(o)provide or arrange for regular counseling of every juvenile or child, and ensure specific mental health interventions for those in need of such services, including separate rooms for counselling sessions within the premises of the institution; and