Section 45(1)(c) in The Guardians And Wards Act, 1890

[Cites 0, Cited by 4] [Section 45(1)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1)(c) in The Guardians And Wards Act, 1890

(c)if a person who has ceased to be a guardian, or the representative of such a person, fails to deliver any property or accounts in compliance with a requisition under section 41, sub-section (3), the person, guardian or representative, as the case may be, shall be liable, by order of the Court, to fine not exceeding one hundred rupees, and in case of recusancy to further fine not exceeding ten rupees for each day after the first during which the default continues, and not exceeding five hundred rupees in the aggregate, and to detention in the civil jail until he undertakes to produce the minor or cause him to be produced, or to compel his return, or to deliver the statement, or to exhibit the accounts, or to pay the balance, or to deliver the property or accounts, as the case may be.

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Union of India - Subsection

Section 45(1)(c) in The Guardians And Wards Act, 1890