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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in The Rajasthan Court of Wards Act, 1951

(1)When the Court of Wards decides to release from its superintendence, the person and estate of any minor, it may, before such release by an order in writing, appoint any person to be the guardian of the person or estate or both of such minor.