Section 31(1)(ii) in The U.P. Family Courts Rules, 1995

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1)(ii) in The U.P. Family Courts Rules, 1995

(ii)the Counsellor may also submit to the Family Court report relating to the environment, income or standard of living of a party or parties in order to assist it in determining the amount of maintenance or alimony to be granted to one of the parties.

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State of Uttar Pradesh - Subsection

Section 31(1)(ii) in The U.P. Family Courts Rules, 1995