Section 41(1)(d) in The Guardians and Wards Act, 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(1)(d) in The Guardians and Wards Act, 1977 (1920 A.D.)

(d)in the case of a female ward, by her marriage to a husband who is not unfit to be guardian of her person or, if the guardian was appointed or declared by the Court by her marriage to a husband who is not, in the opinion of the Court, so unfit; or

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State of Jammu-Kashmir - Subsection

Section 41(1)(d) in The Guardians and Wards Act, 1977 (1920 A.D.)