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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(3) in The Guardians and Wards Act, 1977 (1920 A.D.)

(3)The guardian stating in good faith the facts in the petition and acting upon the opinion, advice or direction given by the Court shall be deemed, so far as regards his own responsibility, to have performed his duty as guardian in the subject-matter of the application.