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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(e) in The Rajasthan Revenue Courts Manual, 1956

(e)that the person sought to be appointed guardian or next friend has interest in the matters of controversy in the case adverse to that of the minor and that he is a fit person to be so appointed, and