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[Cites 0, Cited by 0] [Section 36(6)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(6)(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)Community group housing shall include a maximum of 6 to 8 youths in each group who opt to stay together and one peer counsellor fora cluster of five groups.