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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(3)(xi) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xi)provide or arrange for regular counselling of every 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 referral to specialized mental health centers, where necessary; and