Section 143(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952

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State of Rajasthan - Subsection

Section 143(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952

(e)that the person sought to be appointed guardian or next friend has no interest in the matters in controversy in the case adverse to that of the minor and that he is a fit person to be so appointed: and

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State of Rajasthan - Subsection

Section 143(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952