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State of West Bengal - Section

Section 45 in The Court Of Wards Act, 1879

45. Who to be guardian of female ward. -

If the ward is a female, a female of the same religion shall, except in the case of a testamentary guardian, be appointed guardian, preference being given to female relatives if any such be eligible.But no guardian shall ordinarily be appointed or continued for a female ward if she has an adult husband.