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 19] [Entire Act] Union of India - Section Section 60 in The Indian Succession Act, 1925 60. Testamentary guardian.— A father, whatever his age may be, may by Will appoint a guardian or guardians for his child during minority.
