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[Cites 0, Cited by 7] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Guardians And Wards Act, 1890

(3)Where a guardian has been appointed by will or other instrument or appointed or declared by the Court, an order under this section appointing or declaring another person to be guardian in his stead shall not be made until the powers of the guardian appointed or declared as aforesaid have ceased under the provisions of this Act.