Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(2) in The Guardians and Wards Act, 1977 (1920 A.D.) (2)An order under this section shall imply the removal of any guardian who has not been appointed by will or other instrument or appointed or declared by the Court.
