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 4] [Entire Act] State of Bihar - Subsection Section 4(3) in Bihar Family Courts Rules, 2011 (3)No person shall be appointed as Judge before he has attained the age of 35 years and after he has attained the age of 62 years.
