Section 19 — Guardian not to be appointed by the Court in certain cases.

Nothing in this Chapter shall authorise the Court to appoint or declare a guardian of the property of a minor whose property is under the superintendence of a Court of Wards, or to appoint or declare a guardian of the person— (a) of a minor who is a married female and whose husband is not, in the opinion of the Court, unfit to be guardian of her person, or 1 [(b) of a minor, other than a married female, whose father or mother is living and is not, in the opinion of the court, unfit to be guardian of the person of the minor, or.] (c) of a minor whose property is under the superintendence of a Court of Wards competent to appoint a guardian of the person of the minor.

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