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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(7) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

(7)The Counsellor shall make an endeavour to uphold the family institution and avoid disruption. He shall conduct proceedings before sunset and make visits only before sunset. The wishes of the children shall be given paramount consideration for reconciliation. He shall use persuasive methods and shall not use misrepresentation of false promise or threats.