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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(7) in Civil Court Rules of the High Court of Judicature at Patna

(7)Any appreciable increment to or diminution of the property of the ward shall be reported immediately by the guardian to the Court and the Court shall cause the same to be noted in the inventory produced under Rule (6).