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[Cites 0, Cited by 0] [Section 50K] [Entire Act]

Bengal Presidency - Subsection

Section 50K(d) in Court of Wards Act, 1879

(d)for any of these purpose, enter into, give, execute and do such agreements, instruments of composition or arrangement, releases and other things as to him seems expedient, without being responsible for any loss occasioned by any act or thing so done by him in good faith.