Section 27(4)(g) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

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State of Uttar Pradesh - Subsection

Section 27(4)(g) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(g)Counselling.-

(i)Each home shall have the services of a trained counsellor.

(ii)The services of Child Guidance Centres, Psychology and Psychiatric Departments or similar agency may also be availed.