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State of Manipur - Section

Section 4 in The Court of Wards Act, 1879

4. Saving of Act 4 of 1912 and of jurisdiction of High Court as respects infants.

- Nothing contained in this Act shall affect any of the provisions of the Indian Lunacy Act, 1912 (4 of 1912), or the jurisdiction as respects infants, of any High Court of Judicature.