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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(ii) in Family Courts (Other Qualification for appointment of Judges) Rules, 1988

(ii)at least seven years experience in field work/research or of teaching in a Government Department or in a College/University or a comparable academic institute, with special reference to problem of women and children;