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[Cites 0, Cited by 0] [Section 383(9)] [Section 383] [Entire Act]

State of Chattisgarh - Subsection

Section 383(9)(ii) in High Court of Chhattisgarh Rules, 2005

(ii)For statistical purposes an application for an order of guardianship shall be treated as "disposed of" as soon as a guardian has been appointed and has furnished the requisite security or the application has been rejected or dismissed, as the case may be.