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] [Entire Act] State of West Bengal - Section Section 60 in The Family Courts (Calcutta High Court) Rules, 1990 60. Report from the Counsellor . - The court may ask the Counsellor to submit an interim report for the purpose of such application before deciding an interim application.
