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 1] [Section 40(2)] [Section 40] [Entire Act] Bombay Presidency - Subsection Section 40(2)(a) in The Bombay Court of Wards Act, 1905 (a)in the case of a person disqualified under clause (a) of sub-section (1) of section 5, he attains or has attained his majority;