Section 45(2) in Guardians and Wards Act - Rules Framed by Punjab High Court
(2)If a person who has been released from detention on giving an undertaking under sub-section (1) fails to carry out the undertaking within the time allowed by the Court, the Court may cause him to be arrested and recommitted to the civil jail.B. - Certificate of Administration Under Act VIII of 1890.I _______________________ , Judge of the __________ District, do hereby make known that on the __________ day of ________________ 19 _______ , a certificate of administration of the property of ___________ of (place) ________ , a minor subject to the jurisdiction of this Court under Act VIII of 1890, was granted by me to ___________ of (place) _____________ he having undertaken to administer the same on behalf of the above-named.
