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[Cites 0, Cited by 0] [Section 671] [Entire Act]

State of Uttar Pradesh - Subsection

Section 671(i) in The General Rules (Civil), 1957

(i)Where the net annual income of the Ward's property does not exceed rupees ten thousand, the Court may appoint either (a) an officer of the Court, or (b) a chartered accountant, or (c) a legal practitioner who in the opinion of the Court is qualified to examine accounts.