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[Cites 0, Cited by 2] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(d) in The Guardians And Wards Act, 1890

(d)that the whole or any part of the proceeds of the Act permitted shall be paid into the Court by the guardian, to be disbursed therefrom or to be invested by the Court on prescribed securities or to be otherwise disposed of as the Court directs.