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] Union of India - Section Section 3 in Family Courts (Other Qualification for appointment of Judges) Rules, 1988 3. Decision of questions. - If any question arises about the interpretation of the provisions of these Rules, the Central Government shall decide the same.
