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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)There shall also be provision for a counsellor, who will be in regular contact with these youths to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.