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 41] [Entire Act] State of Bihar - Subsection Section 41(h) in The Court of Wards Act, 1879 (h)be entitled to such allowance, to be paid out of the property, as the Court may think fit, for his care and pains in the execution of his duties;
