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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(3) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India

(3)The appointment of Next-friend for a petitioner or a guardian ad litem of the respondents, where the petitioner or the respondent, as the case may be, is a minor or a person under disability.