21. Capacity of minors to act as guardians.—
A minor is incompetent to act as guardian of any
minor except his own wife or child or where he is the managing member of an undivided Hindu
family, the wife or child of another minor Member of that family.
1. Sub-section
(4) omitted by Act 3 of 1951, s. 3 and the Schedule.
2. Subs. by Act 30 of 2010, s. 2 for sub-clause
(b) (w.e.f. 31-8-2010).
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