(1) The Magistrate may, at any stage of the proceedings under this Act, direct the respondent or the aggrieved person, either singly or jointly, to undergo counselling with any member of a service provider who possess such qualifications and experience in counselling as may be prescribed. (2) Where the Magistrate has issued any direction under sub-section (1) , he shall fix the next date of hearing of the case within a period not exceeding two months.Open in Lexace · Ask the AI about this section
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