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 1] [Section 4(3)] [Section 4] [Entire Act] Union of India - Subsection Section 4(3)(b) in The Family Courts Act, 1984 (b)has for at least seven years been an advocate of a High Court or of two or more such Courts in succession; or