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State of West Bengal - Section

Section 60 in The Court Of Wards Act, 1879

60. Disabilities of wards. -

No ward shall be competent to create, without the sanction of the Court, any charge upon, or interest in, his property or any part thereof, [or to assign over or charge any allowance to be received by him from the Court.] [Words added by Act 4 of 1892.]