Section 40(2)(e) in The Bombay Court of Wards Act, 1905

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(2)(e) in The Bombay Court of Wards Act, 1905

(e)Where it was assumed under section 4, sub-section (1), in the case of a family which was undivided according to Hindu Law, any co-sharer ceases to be disqualified under sub-section (1) of section 5:

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Bombay Presidency - Subsection

Section 40(2)(e) in The Bombay Court of Wards Act, 1905