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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(2) in The Bombay Court of Wards Act, 1905

(2)Whenever the Court of Wards is authorized to proceed under sub-section (1) it shall forthwith report its action for the information of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government].