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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(3) in Gujarat Court of Wards Act, 1963

(3)The Court may, if it thinks fit, amend the case so stated and shall then proceed to hear and dispose of the case in the manner provided in Chapter XXXVIII of the Code of Civil Procedure, 1908 (V of 1908), for the hearing and disposal of cases stated for opinion under that Chapter.