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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(1) in The Guardians and Wards Act, 1977 (1920 A.D.) (1)"minor" means a person who, under the provisions of the Majority Act, is to be deemed not to have attained his majority ;
