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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(c) in The Rajasthan Court of Wards Act, 1951

(c)to dispose of his property by will without the consent in writing of the Court of Wards given either previously or subsequently to the making of the will but during the life-time of the testator.