Section 7(1)(b) in The Central Provinces Court of Wards Act, 1899

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State of Madhya Pradesh - Subsection

Section 7(1)(b) in The Central Provinces Court of Wards Act, 1899

(b)if the heir is a minor, direct that the person (if any) having the custody of the minor, shall produce him or cause him to be produced at such place and time and before such person as the Court may appoint, and make such order for the temporary custody and protection of the minor as it thinks fit :

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State of Madhya Pradesh - Subsection

Section 7(1)(b) in The Central Provinces Court of Wards Act, 1899