Section 39(2)(c) in Gujarat Court of Wards Act, 1963

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2)(c) in Gujarat Court of Wards Act, 1963

(c)in the case of a person disqualified under clause (c) of the said subsection, he ceases to be of unsound mind and incapable of managing his affairs; and

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State of Gujarat - Subsection

Section 39(2)(c) in Gujarat Court of Wards Act, 1963