Section 31(1)(i) in The U.P. Family Courts Rules, 1995

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(1)(i) in The U.P. Family Courts Rules, 1995

(i)the Counsellor may submit to the Family Court a report relating to the environment of the parties, their personalities and their relationship with their children in order to assist it in deciding the question of custody or guardianship of any child of the marriage.

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State of Uttar Pradesh - Subsection

Section 31(1)(i) in The U.P. Family Courts Rules, 1995