Section 5 — [Omitted.].

The Guardians and Wards Act, 1890
[ Power of parents to appoint in case of European British subjects. ] Omitted by the Part B States ( Laws ) Act , 1951 (3 of 1951), s . 3 and Schedule .

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.