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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(a) in The Family Courts (Rajasthan) Rules, 1991

(a)by deputation of a member of the Rajasthan Higher 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 or a State requiring special knowledge of law; or