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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

(2)Counsellor entrusted with any petition shall assist and advise the parties regarding the settlement of the subject matter of dispute between the parties or any party thereof. The counsellor shall also help the parties in arriving at reconciliation.