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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(9) in Civil Court Rules of the High Court of Judicature at Patna

(9)The accounts to be kept by the guardian shall, unless the District Judge otherwise directs, be for the year beginning with the 1st April and ending with the 31st March. The Court shall require the guardian to submit within one month after the expiry of the account year in each year after the date of his appointment copies of such accounts as have been required under Rule (8) to be kept by him during the preceding year; provided that the Court may in all cases call for the original accounts at any time it thinks fit to do.