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] [Entire Act] State of Uttar Pradesh - Section Section 668 in The General Rules (Civil), 1957 668. Accounts to be kept by guardian. - The Court shall direct the guardian to keep such accounts as may be deemed necessary having regard to the extent and circumstances of the estate, unless the Court, f6r reasons to be recorded, dispenses with the accounts.
