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 27] [Entire Act] State of Uttar Pradesh - Subsection Section 27(2) in The U.P. Family Courts Rules, 1995 (2)A Counsellor appointed to advise the parties shall fix the time and date of appointment and the parties shall be bound to attend the Counsellor on the date and at the time so fixed.
