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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2)(i) in Gujarat Court of Wards Act, 1963

(i)where a Government ward dies or ceases to be disqualified and his property is still encumbered with debts and liabilities, the Court of Wards may, with the sanction of the State Government, retain the said property under its superintendence until such debts and liabilities, have been discharged; and