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 5] [Section 4] [Entire Act] Union of India - Subsection Section 4(5) in The Family Courts Act, 1984 (5)No person shall be appointed as, or hold the office of, a Judge of a Family Court after he has attained the age of sixty-two years.
