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 4] [Entire Act] Union of India - Subsection Section 4(8) in The Guardians And Wards Act, 1890 (8)prescribed means prescribed by rules made by the High Court under this Act.[4-A. Power to confer jurisdiction on subordinate judicial officers and to transfer proceedings to such officers [Inserted by Act 4 of 1926, Section 3.]
