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Citedby 4 docs
V.Arjunan vs Kaliammal on 27 January, 2006
N.John vs G.Narasaiah on 17 November, 2009
Mr.Tim Cecil vs Unknown on 13 June, 2011
Durgesh Kumar Ahuja vs Vineet Khurana And Anr. on 25 February, 1985
Mr. Rajan Chawla vs Mr. Lisbon John Miranda on 6 December, 2012

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[Section 17] [Complete Act]
Central Government Act
Section 17(2) in The Guardians And Wards Act, 1890
(2) In considering what will be for the welfare of the minor, the Court shall have regard to the age, sex and religion of the minor, the character and capacity of the proposed guardian and his nearness of kin to the minor, the wishes, if any, of a deceased parent, and any existing or previous relations of the proposed guardian with the minor or his property.