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] [Entire Act] State of Jharkhand - Section Section 15 in The Family Courts (Jharkhand High Court) Rules, 2004 15. The provisions under Order I of Civil Procedure Code for addition of a necessary party or a proper party shall be applicable to a proceeding before the Family Court.
