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 32 in The U.P. Family Courts Rules, 1995 32. Submission of memorandum (Section 23). - The Counsellor shall submit a brief memorandum to the Family Court informing the outcome of the proceedings before him.
