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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952

(1)If a guardian appointed under the first proviso to Section 36, desires to resign his officer, he may apply to the District Judge to be discharged and the District Judge, if he finds that there are sufficient reasons for the application, shall discharge him.