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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Madhya Pradesh - Subsection

Section 111(2) in M.P. Civil Court Rules, 1961

(2)A person appointed under sub-rule (1) to be guardian for the suit for a minor shall, unless his appointment is terminated by retirement, removal or death, continue as such throughout all proceedings arising out of the suit including proceedings in any appellate or revisional Court and any proceedings in the execution of a decree.