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[Cites 0, Cited by 0] [Section 18(8)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(8)(d) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(d)A counsellor shall also be made available for youth 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.