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

State of Odisha - Subsection

Section 36(7) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(7)Structure- One peer counsellor can be in-charge of a clustor of 5 homes. Each home would house 6-8 youths who could opt to stay together on their own.Chapter-V Miscellaneous