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[Cites 0, Cited by 0] [Section 5B(4)] [Section 5B] [Entire Act]

Bengal Presidency - Subsection

Section 5B(4)(iv) in Court of Wards Act, 1879

(iv)under sub-clause (ii) of clause (g), unless the [State] Government is satisfied that the failure to discharge such debts and liabilities is likely to prejudice the interests of the property of such proprietor.