Section 5(1)(d) in The Central Provinces Court of Wards Act, 1899

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(d)persons declared by the State Government, to be incapable of managing their property owing to-

(i)any physical or mental defect or infirmity;

(ii)their having been convicted of non-bailable offence and being unfitted by vice or bad character;

(iii)their being females; and

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