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Hindu Minority and Guardianship Act, 1956 4.Definitions .- In this Act,- (a) "minor" means a person who has not completed the age of eighteen years; (b) "major" means a person having the care of the person of a minor or of his property or of both his person and property, and includes- ( i ) a natural guardian, (ii) a guardian appointed by the will of the minor's father or mother, (iii) a guardian appointed or declared by a court, and (iv) a person empowered to act as such by or under any enactment relating to any court of wards; (c) " natural guardian" means any of the guardians mentioned in section 6.    |
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