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[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

NCT Delhi - Subsection

Section 38(6)(d) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(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.