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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(10) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)Structure : One peer counsellor can be made in-charge of a cluster of five homes and each home may house 6 to 8 youths who may opt to stay together on their own.