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 39] [Entire Act] State of Punjab - Subsection Section 39(f) in Guardians and Wards Act - Rules Framed by Punjab High Court (f)for conviction of an offence implying, in the opinion of the Court, a defect of character which unfits him to be the guardian of his ward;
