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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1)(b) in The Central Provinces Court of Wards Act, 1899

(b)in the case of a person disqualified under clause (b) of the same, he ceases to be of unsound mind and incapable of managing his affairs;