Section 60 — Testamentary guardian.

The Indian Succession Act, 1925
A father, whatever his age may be, may by will appoint a guardian or guardians for his child during minority.
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.