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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(2) in The Central Provinces Court of Wards Act, 1899

(2)A certificate of the Court of Wards in respect of the amount required for the purpose of item (c) shall be final. The amount required for the purpose of item (d) shall be such as may, in the opinion of the Civil Court, be necessary.]