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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Family Courts Act, 1984

(1)The State Government shall in consultation with the High Court, determine the number and categories of counsellors, officers and other employees required to assist a Family Court in the discharge of its functions and provide the Family Court with such counsellors, officers and other employees as it may think fit.