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 20] [Section 23] [Entire Act] Union of India - Subsection Section 23(1) in The Family Courts Act, 1984 (1)The State Government may, after consultation with the High Court, by notification, make rules for carrying out the purposes of this Act.
