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] [Section 31] [Entire Act] State of Uttar Pradesh - Subsection Section 31(2) in The U.P. Family Courts Rules, 1995 (2)A Family Court may also require the Counsellor to submit to it a report on any other subject in order to assist it in adjudicating upon the matter before it or any part thereof.
