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[Cites 0, Cited by 0] [Section 367] [Entire Act]

State of Chattisgarh - Subsection

Section 367(15) in The High Court of Chhattisgarh Rules, 2007

(15)All statements and accounts produced by the guardian shall be kept with the files of the case concerned and shall be open to inspection, with the permission of the Court, by persons legitimately interested in the same. No fees shall be charged for this inspection.