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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(2) in The Guardians and Wards Act, 1977 (1920 A.D.)

(2)The Court shall examine the statement tiled under clause (b) and the amount or accounts tiled under clause (c) of sub-section (1), with a view to test their accuracy; and after such examination shall pass such orders as it thinks fit.