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 0] [Entire Act] State of Uttar Pradesh - Section Section 658 in The General Rules (Civil), 1957 658. Application to be laid before Judge. - Every application for guardianship should be laid at once before the Judge for appropriate orders being passed under Section 11 of the Act regarding issue of notice.
