Section 12(3)(a) in The Guardians And Wards Act, 1890

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Union of India - Subsection

Section 12(3)(a) in The Guardians And Wards Act, 1890

(a)the Court to place a female minor in the temporary custody of a person claiming to be her guardian on the ground of his being her husband, unless she is already in his custody with the consent of her parents, if any, or

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Union of India - Subsection

Section 12(3)(a) in The Guardians And Wards Act, 1890