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State of Uttar Pradesh - Section

Section 24 in The U.P. Family Courts Rules, 1995

24. Amicus Curiae (Section 13).

- If the Family Court considers it necessary in the interest of justice it may seek the assistance of legal expert as amicus curiae on purely legal issue. For that purpose, the Family Court shall prepare a list of legal experts who are willing to assist it as amicus curiae and legal experts. They shall be paid fees and expenses out of the revenues of the Government as per the scale of fees and expenses prevalent in the Court of District Judge.