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

State of Chattisgarh - Subsection

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

(i)That he is in general bound by the provisions of the Act, the rules framed or to be framed thereunder and the order of the Court passed under the Act. His attention shall also be drawn to any special restrictions on the powers as guardian which may be imposed by the Court at the time of issuing the certificate.