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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(4) in The Guardians and Wards Act, 1977 (1920 A.D.)

(4)When he has delivered the property or accounts as required by the Court, and the Court has after examination found the accounts to be correct, the Court may declare him to be discharged from his liabilities save as regards any fraud which may subsequently be discovered.