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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(10) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(10)Each home shall as far as possible, have the service of a trained counselor, according to the counselor, child ratio prescribed. Service of Child Guidance Centers, Psychology and Psychiatric Departments or similar agencies may also be availed.