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[Cites 0, Cited by 0] [Section 4(11)] [Section 4] [Entire Act]

State of Bihar - Subsection

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

(iv)In case of the office of the Principal Judge, lying vacant or in case the Principal Judge is unable to discharge his function due to his absence or illness or for any other cause, the Additional Principal Judge, if any posted in the Family Court, Shall discharge the functions of the Principal Judge.