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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(3) in The Hyderabad Court of Wards Act, 1350 F

(3)In appointing a guardian under this section, the Court shall have due regards for the provisions of [sections 3 and 17 of the Guardians and Wards Act, 1890 (Central Act VIII of 1890)] [Substituted by A.O., 1956.].