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

State of Rajasthan - Subsection

Section 10(1) in The Family Courts (Rajasthan) Rules, 1991

(1)The counsellors shall be entitled to receive the fee and other allowances at such rates as may, from time to time, be determined by the State Government in consultation with the High Court.