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State of Uttar Pradesh - Section

Section 694 in The General Rules (Civil), 1957

694. [ Hearing of case. [Inserted by Notification No. 314/VIII-45, dated 30-10-1991, w.e.f. 4-1-1992 (Correction Slip No. 110). Published in U. P. Gazette, Part II, dated 4-1-1992.]

- The proceedings on the application for the guardianship shall be held by the court in camera and they shall be regarded as confidential and as soon as an order is made on the application for guardianship the entire proceedings including the papers and documents shall be sealed.]