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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1) in The Rajasthan Court of Wards Act, 1951

(1)No ward shall sue or be sued nor shall any proceedings be taken in a Revenue Court except by or in the name of the manager appointed by the Court of Wards or the Collector incharge of the ward's estate.