Section 4(4)(a) in The Family Courts Act, 1984

[Cites 0, Cited by 1] [Section 4(4)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4)(a) in The Family Courts Act, 1984

(a)every endeavour shall be made to ensure that persons committed to the need to protect and preserve the institution of marriage and to promote the welfare of children and qualified by reason of their experience and expertise to promote the settlement of disputes by conciliation and counselling are selected; and

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Union of India - Subsection

Section 4(4)(a) in The Family Courts Act, 1984