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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Guardians And Wards Act, 1890

(2)If the Court considers the question to be proper for summary disposal, it shall cause a copy of the petition to be served on, and the hearing thereof may be attended by, such of the persons interested in the application as the Court thinks fit.