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 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(3) in The U.P. Family Courts Rules, 1995 (3)Such persons who possess Master's degree in social work with minimum of two years' experience in family counselling, will be given preference in appointment as Counsellor.
