Legal Document View

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
[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(3)(b) in The Guardians and Wards Act, 1977 (1920 A.D.)

(b)any person to whom the temporary custody and protection of the property of a minor is entrusted to disposes otherwise than by due course of law any person in possession of any of the property.