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 37 in The Family Courts (Jharkhand High Court) Rules, 2004 37. Control of High Court. - Every Principal Judge, and Judge of Family Court shall be under administrative and disciplinary control of the High Court.
