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State of Jharkhand - Section
Section 42 in The Family Courts (Jharkhand High Court) Rules, 2004
42. Powers to call for information etc.
- The High Court may require Family Courts to maintain such registers and records and containing such particulars as may be approved by the High Court.Form No. 1In The Family Court of...................| Petition No............. | |
| Between | |
| Mrs./Mr........................................................ | |
| W/o or S/o .................................................. | |
| Age............................................................. | |
| Occupation ................................................. | |
| Present Address .......................................... | |
| Permanent Address/Residence .................. | Petitioners |
| And | |
| Mrs./Mr........................................................ | |
| W/o or S/o................................................... | |
| Age.............................................................. | |
| Occupation ................................................. | |
| Present Address........................................... | |
| Permanent Address/Residence.................... | |
| Petition under Section.............for............... | Respondent |