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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(5)(f) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(f)As far as possible, these after care homes shall be located within the community in areas that enable the youth to come in contact with a healthy social and community life. Each home would house 6-8 youths who could opt to stay together. One peer counselor can be in-charge of a cluster of 5 homes;