Section 34(1)(c) in The Central Provinces Court of Wards Act, 1899

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1)(c) in The Central Provinces Court of Wards Act, 1899

(c)in the case of a person disqualified under sub-clause (i) of [clause (a)] [Substituted by Act No. III of 1936.] of the some, his physical or mental defect or infirmity is removed or ceased :

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State of Madhya Pradesh - Subsection

Section 34(1)(c) in The Central Provinces Court of Wards Act, 1899