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 3] [Section 4] [Entire Act] Union of India - Subsection Section 4(1) in The Family Courts Act, 1984 (1)The State Government may, with the concurrence of the High Court, appoint one or more persons to be the Judge or Judges of a Family Court.
