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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in The Central Provinces Court of Wards Act, 1899

(2)In appointing a guardian under this Section, the Court of Wards shall be guided by the provisions of the Guardian and Wards Act, 1890; and every guardian so appointed shall have, and be subject to, the same rights, duties and liabilities as if he had been appointed under that Act.