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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2)(d) in Gujarat Court of Wards Act, 1963

(d)where it was assumed under sub-section (1) of section 4, in the case of a family which was undivided according to Hindu law, any co-sharer ceases to be disqualified under sub-section (1) of section 5;