Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(5)(e) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(e)A peer counsellor would also be available for youth at these homes since at this stage of life they can be lured into crime or drug dependence and such other habits or deviant behaviour, hence the need for a counsellor;