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State of Rajasthan - Section

Section 7 in The Family Courts (Rajasthan) Rules, 1991

7. Amicus Curiae.

(1)The Judge, if he deems necessary may appoint any legal expert as Amicus Curiae in a case.
(2)The Amicus Curiae shall be paid by the State Government in a case or proceeding a fee which may be determined by the State Government from time to time.