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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1)(b) in Gujarat Court of Wards Act, 1963

(b)of the said ward, his family and dependents, allowed under section 23, the Court of Wards may issue a certificate in writing to the Civil Court executing the said decree or order directing that the said property shall, for such period as the Curt of Wards may from time to time expedient, be exempt from any attachment, sale, transfer or other process by a Civil Court.