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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1) in The U.P. Family Courts Rules, 1995

(1)There shall be attached to every Family Court a counselling centre which shall have as many Counsellors as may be determined by the Government in consultation with the High Court from time to time. If more than one Counsellor is appointed for any Family Court, one of them may be appointed the Principal Counsellor.