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State of Andhra Pradesh - Section

Section 39 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

39. Report from the Counsellor.

- The Court may ask the Counsellor to submit an interim report of the purposes of such an application before deciding an interim application. The Family Court Rules, relating to reports to be submitted by Counsellors, shall mutatis mutandis apply to interim reports also.