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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(c) in The Family Courts (Orissa) Rules, 1990

(c)The counselling centres may be divided into different units and may be located in the Court premises or in such other place or places as the High Court may direct but not far away from the Family Court.