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] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(d) in The Family Courts (Orissa) Rules, 1990 (d)"Principal Counsellor" means the Principal Counsellors appointed by the High Court and includes Counsellor or Counsellors, as the case may be, where Principal Counsellor is not appointed;
