Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Bihar - Subsection Section 60(c) in The Court of Wards Act, 1879 (c)to dispose of his property by will, without the consent in writing of the Court given either previously or subsequently to the making of the will but during the lifetime of the testator:
