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 31] [Section 19] [Entire Act] Union of India - Subsection Section 19(6) in The Family Courts Act, 1984 (6)An appeal preferred under sub-section (1) shall be heard by a Bench consisting of two or more Judges.
