Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 64 in The Hyderabad Court of Wards Act, 1350 F 64. Notification for withdrawal of superintendence. - The fact of withdrawal of superintendence of person or property shall be notified in the [Official Gazette] [Substituted by A.O., 1956.].
