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] [Section 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(d) in The Court of Wards Act, 1977 (1920 A.D.) (d)continue liable to account to the Court of Wards after he has ceased to be guardian, for his receipts and disbursements during the period of his guardianship;
