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 45] [Entire Act] State of Rajasthan - Subsection Section 45(a) in The Rajasthan Revenue Courts Manual, 1956 (a)whether or not the minor has a guardian appointed under the Guardian and Wards Act or under any other Act and if so. his name and address,
