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[Cites 0, Cited by 0] [Section 50K] [Entire Act]

State of Bihar - Subsection

Section 50K(d) in The Court of Wards Act, 1879

(d)for any of those purpose, enter into, give, execute and do such agreements, instruments of composition or arrangement, releases and other things as to him seems expedient, without being responsible for any loss occasioned by any act or thing so done by him in good faith.