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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1)(a) in Gujarat Court of Wards Act, 1963

(a)such person being a female is declared by the District Court, on the application of the collector and after such judicial inquiry as it thinks necessary, to be unfitted to manage her own property;