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 9] [Entire Act] State of Bihar - Subsection Section 9(4) in Bihar Family Courts Rules, 2011 (4)Such counsellor may, if permitted by the Court in a particular, suit or proceedings, assist the Court as Welfare expert in discharge of its functions imposed by the Act.
