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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jharkhand - Subsection

Section 35(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)Every institution shall have the services of trained counselors or collaboration with external agencies such as child guidance centers, psychology and psychiatric departments or similar Government and non-Governmental agencies, for specialized and regular individual therapy for the child.