Section 41(1)(d) in The Guardians And Wards Act, 1890

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Union of India - Subsection

Section 41(1)(d) in The Guardians And Wards Act, 1890

(d)in the case of a female ward, by her marriage to a husband who is not unfit to be a guardian of her person or, if the guardian was appointed or declared by the Court, by her marriage to a husband who is not, in the opinion of the Court, so unfit; or

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Union of India - Subsection

Section 41(1)(d) in The Guardians And Wards Act, 1890