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[Cites 0, Cited by 0] [Section 35(7)] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(7)(vi) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(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.