Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 19 in The Family Courts (Orissa) Rules, 1990 19. Counsellor not to be cross-examined. - The Counsellor shall not be called upon to give evidence and shall not be cross examined in any Court in respect of the report so made.
