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 47] [Entire Act] State of Jammu-Kashmir - Subsection Section 47(4) in The Court of Wards Act, 1977 (1920 A.D.) (4)Every such guardian shall have and be subject to the same rights, duties and liabilities as if he had been appointed under the State Guardians and Wards Act.
