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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(5)(e) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(e)A peer counselor 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 they need for a counselor;