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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(2)Special counseling sessions may be conducted by trained persons to enable children alleged to be in conflict with law to deal with their feelings and fears about their situation and to offer them legal aid.