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(a) in The Family Courts (Orissa) Rules, 1990 (a)A Judge of a Family Court shall hold office for a term of five years from the date he assumes office or until he attains the age of superannuation, whichever is earlier.
