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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(c) in Tamil Nadu Court of Wards Act, 1902

(c)to order any person who is or has been in the employ of the ward, and any person who was in the employ of the deceased proprietor, if any, from whom the ward derives his title, to attend before him for examination and to defray the necessary expenses of any person so attending out of the assets of the estate;