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[Cites 0, Cited by 0] [Section 36(7)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(7)(vi) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(vi)A peer counsellor shall also be made available for youth at these homes, as at this stage of life, they can be lured into crime or drug dependence and such other habits or deviant behaviour.