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State of Punjab - Section

Section 41 in The Pepsu Court of Wards Act, 2008

41. Termination of appointment of guardian or manager.

- The appointment of every guardian or manager made under this chapter, shall, subject to the provisions of sections 35 and 38, terminate on the Court of Wards ceasing to exercise superintendence of the person or property in respect of whom or which such guardian or manager, as the case may be, has been appointed.