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[Cites 0, Cited by 0] [Section 189] [Entire Act]

State of Bihar - Subsection

Section 189(8) in Civil Court Rules of the High Court of Judicature at Patna

(8)The Court shall direct the guardian to keep such accounts as may be deemed necessary having regard to extent and circumstances of the estate unless the Court, for reasons to be recorded, dispenses with accounts.