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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(2) in The Orissa Court of Wards Act, 1947

(2)No claim under Section 68 of the Indian Contract Act, 1872 (IX of 1872) shall be enforceable against the property of a ward which is under the superintendence of Court; but the Court may, in its discretion, satisfy in whole or in part, any such claim.