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[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(6)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)provision for a peer counsellor to stay in regular contact with these groups to discuss their rehabilitation plans and provide creative outlets for their energy and to tide over crisis periods in their life.