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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(2) in The Court of Wards Act, 1977 (1920 A.D.)

(2)In the definition of "legal remuneration" contained in section 161 of the Ranbir Penal Code the Word "Government" shall, for the purposes of this section, be deemed to included the Court of Wards.