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State of West Bengal - Section

Section 79 in The Family Courts (Calcutta High Court) Rules, 1990

79. Court's power to direct a Counsellor in certain cases

. - In case of a child placed in guardianship the court may, at any time direct a counsellor attached to the court to supervise the placement of the child and submit a report thereon to the court in such manner as the court may deem fit.