- In these rules, unless the context otherwise requires,-(a)"Act" means the Family Courts Act, 1984 (No. 66 of 1984);(b)"Family Court" means the Court established under Section 3 of the Act;(c)"Government" means the Government of Madhya Pradesh;(d)"High Court" means the High Court of Madhya Pradesh;(e)"Judge" means the Judge appointed under sub-section (1) of Section 4 of the Act and includes a Principal Judge or Additional Principal Judge of the Family Court;(f)All other words and expressions not defined in these rules shall have the same meanings as assigned to them in the Act.
