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[Cites 0, Cited by 4] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in The Guardians And Wards Act, 1890

(2)If the Courts are both or all subordinate to the same High Court, they shall report the case to the High Court, and the High Court shall determine in which of the Courts the proceedings with respect to the appointment or declaration of a guardian of the minor shall be had.