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] [Entire Act] State of Uttar Pradesh - Section Section 655 in The General Rules (Civil), 1957 655. Statement as to unfitness of father. - Where the father of the minor is living, and is not proposed as guardian, the application shall also state any facts and reasons relied on to show that he is unfit to act as guardian of the minor, or that he consents to the application.
