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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Bombay Presidency - Subsection

Section 21(1)(a) in The Bombay Court of Wards Act, 1905

(a)give such security, with such sureties (if any), as the Court of Wards thinks fit for the due discharge of the trusts of his office, and for the due accounts of all property and moneys which come into his control or possession by reason of his office;