Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Bihar - Subsection Section 10(b) in Bihar Disqualified Owners' (Management of Property) Act, 1952 (b)may, in respect of the person of the disqualified owner, do all such things as might be lawfully done by the legal guardian of such owner.
