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 62] [Entire Act] State of Rajasthan - Subsection Section 62(3) in The Rajasthan Court of Wards Act, 1951 (3)When the transferor and the transferee are both wards, the Court of Wards shall have power to enter into covenants on behalf of both the transferor and the transferee, respectively.
