Section 3(1)(a) in Bihar Family Courts Rules, 2011

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State of Bihar - Subsection

Section 3(1)(a) in Bihar Family Courts Rules, 2011

(a)by deputation of member of the Bihar Superior Judicial Service or of a person who has held for 7 years the office of a member of a Tribunal or any post under the Union Government or State Government, requiring special knowledge of law; or

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State of Bihar - Subsection

Section 3(1)(a) in Bihar Family Courts Rules, 2011