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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(1)(a) in The Guardians and Wards Act, 1977 (1920 A.D.)

(a)if so required by the Court, give a bond, as nearly as may be in the prescribed form, to the Judge of the Court to ensure for the benefit of the Judge for the time being, with or without sureties, as may be prescribed, engaging duly to account for what he may receive in respect of the property of the ward;