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State of Madhya Pradesh - Section

Section 22 in The Central Provinces Court of Wards Act, 1899

22. Custody, education and residence of certain Government Wards.

- The Court of Wards may pass such orders as it thinks fit in respect of the custody and residence of any Government Ward whose person is, for the time being, under its superintendence, and when he is a minor, in respect of his education.