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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in The U.P. Family Courts Rules, 1995

(2)The High Court may consult professionally qualified experts in Family and Child Welfare, preferably working with recognised institutions of Social Science or Social Work, before recommending a person for appointment as a Counsellor.