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] [Section 34] [Entire Act] State of Uttar Pradesh - Subsection Section 34(2) in The U.P. Family Courts Rules, 1995 (2)On receipt of a report under sub-rule (i), the Family Court may, after giving notice to the parties, pass such order as it may deem fit relating to custody of the child.
