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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(b) in The Family Courts (Orissa) Rules, 1990

(b)Such notes, statements, information, report or any material lying with the Counsellor shall be kept in sealed packets by the Counsellor and shall not form a part of evidence before the Court.