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 Odisha - Section Section 7 in The Family Courts (Orissa) Rules, 1990 7. Counsellor to fix time and date for counselling. - The Counsellor appointed to advise the parties shall fix the time piece and date of appointment and the parties so noticed shall be bound to attend.
