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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(6) in Bihar Family Courts Rules, 2011

(6)A Counsellor or a person associated under sub-rule (3) may be paid a sum of Rs. 750/- per case only as honorarium by the State Government, appropriate stage to be decided by the Principal Judge in his own wisdom but in any case before passing of the Judgment. Such honorarium shall be revisable from time to time and at least after every five years.