Section 34(1)(c) in The Central Provinces Court of Wards Act, 1899

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(c) in The Central Provinces Court of Wards Act, 1899

(c)in the case of a person disqualified under sub-clause (i) of [clause (a)] [Substituted for 'clause (c)' by Act III of 1936.] of the same, his physical or mental defect or infirmity is removed or ceases :

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State of Maharashtra - Subsection

Section 34(1)(c) in The Central Provinces Court of Wards Act, 1899