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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in The Family Courts (Rajasthan) Rules, 1991

(4)The Counsellor or the person associated with the Court under sub-rule (5) of Rule 8 shall not act or plead for a party to a case or proceeding but shall generally assist the Court in reaching peaceful and amicable settlement of the dispute.