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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(q) in The Rajasthan Law And Judicial Department Manual, 1952

(q)to advise, when required by Government, the Court of Wards in matters of civil nature in which litigation may arise or which are the subject of litigation;