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[Cites 0, Cited by 4] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Guardians And Wards Act, 1890

(1)If proceedings for the appointment or declaration of a guardian of a minor are taken in more Courts than one, each of those Courts shall, on being apprised of the proceedings in the other Court or Courts, stay the proceedings before itself.