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 58] [Section 17] [Entire Act] Union of India - Subsection Section 17(3) in The Guardians And Wards Act, 1890 (3)If the minor is old enough to form an intelligent preference, the Court may consider that preference.[* * * *] [Sub-Section (4) omitted by Act 3 of 1951, Section 3 and Sch.]
