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[Cites 0, Cited by 22] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3) in The Guardians And Wards Act, 1890

(3)When for any cause the powers of a guardian cease, the Court may require him or, if he is dead, his representative to deliver as it directs any property in his possession or control belonging to the ward or any accounts in his possession or control relating to any past or present property of the ward.