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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(5)(iii) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(iii)A peer counsellor would also be available for youth at these homes. Since at this stage of life they can be lured into crime or drug dependence and such other habits or deviant behaviour, hence the need for a counsellor.