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] [Entire Act] State of Bihar - Section Section 50Q in The Court of Wards Act, 1879 50Q. Power of manager to vary investments. - The manager may, at his discretion, call in any trust property invested in any security and invest the same in any of the securities mentioned in Section 50-1, and from time to time vary any such investments for others of the same nature.
