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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(1) in The Guardians and Wards Act, 1977 (1920 A.D.)

(1)The Court may, on the application of any person interested or of its own motion, make an order regulating the conduct or proceedings of any guardian appointed or declared by the Court.