Section 4(3)(a) in The Family Courts Act, 1984

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Union of India - Subsection

Section 4(3)(a) in The Family Courts Act, 1984

(a)has for at least seven years held a judicial office in India or the office of a Member of a Tribunal or any post under the Union or a State requiring special knowledge of law; or

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Union of India - Subsection

Section 4(3)(a) in The Family Courts Act, 1984