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[Cites 0, Cited by 0] [Section 683] [Entire Act]

State of Uttar Pradesh - Subsection

Section 683(1) in The General Rules (Civil), 1957

(1)The costs of any application with respect to the person or property of a minor may, if the application is for his benefit, be ordered to be paid out of the income of his property, or moneys realised by a sale or mortgages of any property of the minor authorised by the Court for this purpose.