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 31] [Section 7] [Entire Act] Union of India - Subsection Section 7(1) in The Guardians And Wards Act, 1890 (1)Where the Court is satisfied that it is for the welfare of a minor that an order should be made(a)appointing a guardian of his person or property, or both, or(b)declaring a person to be such a guardian, the Court may make an order accordingly.
