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[Cites 0, Cited by 0] [Section 10D] [Entire Act]

State of Bihar - Subsection

Section 10D(3) in The Court of Wards Act, 1879

(3)Subject to the provisions of sub-section (2), nothing in this section shall be construed to bar the institution of a suit in a Civil Court for the recovery of a claim against a ward or his property which has been submitted to the Court of Wards:Provided that no decision of the Court of Wards under this section shall be proved in any such suit as against the defendant.