Section 4(11)(iii) in Bihar Family Courts Rules, 2011

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State of Bihar - Subsection

Section 4(11)(iii) in Bihar Family Courts Rules, 2011

(iii)In case a Family Court is established outside in addition to the one already existing at the headquarters of the Judgeship, in officers posted at the outlying station and authorized to act as the Registrar or Judge-in-charge there by the District and Session Judge, Shall also act as such for all purposes in respect of the Family Court.

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State of Bihar - Subsection

Section 4(11)(iii) in Bihar Family Courts Rules, 2011