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[Cites 0, Cited by 0] [Section 27(7)] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(7)(vi) in Jammu and Kashmir Juvenile Justice Rules, 2007

(vi)A counsellor shall also be made available for juvenile at these homes, as at this stage of life, they can be lured into crime or drug dependence and such other habits or deviant behaviour.