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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(10) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(10)Structure.-One peer counsellor can be made in charge of a cluster of five homes and each home may house 6 to 8 youths who may opt to stay together on their own.