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[Cites 0, Cited by 0] [Section 673] [Entire Act]

State of Uttar Pradesh - Subsection

Section 673(1) in The General Rules (Civil), 1957

(1)Every applications under the Act, subsequent to the determination of the original petition in which a guardian of the minor was appointed or declared, by the Court shall be, by interlocutory application as in Form No. G.W. 11 supported by an affidavit setting out relevant facts.