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[Cites 0, Cited by 0] [Section 383(5)] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(5)(e) in High Court of Chhattisgarh Rules, 2005

(e)That he can, in the case of necessity, submit any question relating to the management of the property of his ward for the opinion or advice of the Court (Section 33).