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[Cites 0, Cited by 0] [Section 459] [Entire Act]

State of Bihar - Subsection

Section 459(xxviii) in Civil Court Rules of the High Court of Judicature at Patna

(xxviii)Applications under the Guardians and Wards Act, 1890 or certificates of guardianship of minors, or of administration of their property, or, where no previous appointment of a guardian has been made by the Court or applied for, for their return to the custody of their guardians.