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 6C] [Entire Act] State of Bihar - Subsection Section 6C(2) in The Court of Wards Act, 1879 (2)For the purposes of this Section, the executor or administrator of a deceased trustee of property held in trust shall be deemed to be a person acting in the administration of the trust.
