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 16] [Entire Act] State of Rajasthan - Subsection Section 16(3) in The Rajasthan Court of Wards Act, 1951 (3)Any property which the ward may inherit subsequent to the date of such assumption or declaration shall be. deemed to be under the superintendence of the Court of Wards.
