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] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(c) in The Family Courts (Orissa) Rules, 1990 (c)Other conditions of service of a Judge of the Family Court shall be those applicable to officers in the cadre of 10 District Judges (Senior branch).
