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 40(2)] [Section 40] [Entire Act] Bombay Presidency - Subsection Section 40(2)(b) in The Bombay Court of Wards Act, 1905 (b)in the case of a female disqualified under clause (b) of the same sub-section, she is fit to manage her own property;