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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(o) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(o)provide or arrange for regular counselling of every juvenile or child and ensure specific mental health interventions for those in need of such services, including separate rooms for counselling session within the premises of the institution;