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

State of Andhra Pradesh - Subsection

Section 19(6) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005

(6)The Counsellor may in the discharge of his/her duties refer the parties to an expert in any other area such as psychiatry. Refer the parties to an expert only after taking permission from the concerned Court and after obtaining consent from the parties.