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(2)] [Section 41] [Entire Act] State of Rajasthan - Subsection Section 41(2)(ii) in The Rajasthan Court of Wards Act, 1951 (ii)after such inquiry as he thinks fit, amend or cancel the certificates or suspend its execution for such time, as he may think fit; or