Section 32(3)(b) in Bombay Civil Courts Act, 1869

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Bombay Presidency - Subsection

Section 32(3)(b) in Bombay Civil Courts Act, 1869

(b)curator, guardian, manager or representative of a private person or estate in virtue of an appointment, delegation, declaration or exercise of powers under (i) Order 32, Rule 4(4) of the Code of Civil Procedure, 1908;

(ii)Section 69 or 71 of the Indian Lunacy Act, 1912;

(iii)Sections 7, 18 or 42 of the Guardians and Wards Act. 1890;

(iv)Section 1 or 17 of the Ahmedabad Talukdars' Act, 1862;

(v)Sections 3, 19(1), 19(2), 20, 22(1) or 41(1) of the Bombay Court of Wards Act, 1905].

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Bombay Presidency - Subsection

Section 32(3)(b) in Bombay Civil Courts Act, 1869