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 Uttar Pradesh - Section Section 35 in The U.P. Family Courts Rules, 1995 35. Supervision after reconciliation [Section 23 (1)]. - The Counsellor shall be entitled to supervise, guide and assist the reconciled couples even if the matter is no longer pending in the Family Court.
