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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(b) in The Rajasthan Court of Wards Act, 1951

(b)if the successor be a minor, he may direct that the person, if any having the custody of the minor shall produce him, or cause him to be produced, at such place and time, and before such person, as he appoints, and may take such order for the temporary custody and protection of the minor as he thinks proper.