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 0] [Entire Act] State of Jharkhand - Section Section 40 in The Family Courts (Jharkhand High Court) Rules, 2004 40. Judge not to try a case in which he is interested. - No Judge shall hear or decide any case to which he is party or in which he/she is personally interested.
