Section 5 in The M.P. Family Court Rules, 2002

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State of Madhya Pradesh - Section

Section 5 in The M.P. Family Court Rules, 2002

5. Counselling Centre.

(1)There shall be attached to the Family Court in each city a counselling centre to be know as the Family Court Counselling Centre.

(2)The Counselling Centre shall be located in the Family Court Premises or at such other place as the High Court may direct.