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 1] [Section 19(1)] [Section 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(1)(c) in The Central Provinces Court of Wards Act, 1899 (c)be responsible for any loss occasioned to the property under his management by his wilful default or gross negligence.