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 20 in The Family Courts (Orissa) Rules, 1990 20. Submission of memorandum. - Save as provided in these rules, the Counsellor shall submit a brief memorandum to the Court informing the Court of the outcome of the proceedings before him.
