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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 19 in The M.P. Family Court Rules, 2002 19. Termination of appointment of Counsellor. - The appointment of a Counsellor may be terminated at any time before the expiry of his term on the recommendation of the Judge of the Family Court.
