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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(a) in The Hyderabad Court of Wards Act, 1350 F

(a)be charged with the custody of the ward and subject to the control of the Court, make suitable provision for his maintenance, health and education and for such other matters as may be required by the religion and family custom and usage of the ward;