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 383] [Entire Act] State of Chattisgarh - Subsection Section 383(7) in High Court of Chhattisgarh Rules, 2005 (7)At the time of appointing or declaring a guardian, the Court shall pass orders as to the allowances, if any, to be granted to. and the security to be required from, such guardian.
