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Union of India - Section

Section 6 in The Guardians And Wards Act, 1890

6. Saving of power to appoint in other cases

.In the case of a minor [* * *] [The words " who is not an European British subject" omitted by Act 3 of 1951, Section 3 and Sch.]in this Act shall be construed to take away or derogate from any power to appoint a guardian of his person or property, or both, which is valid by the law to which the minor is subject.