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 0] [Entire Act] State of Madhya Pradesh - Section Section 39 in The Central Provinces Court of Wards Act, 1899 39. Exercise of discretion not to be questioned in Civil Court. - No suit shall be brought in any Civil Court in respect of the exercise of any discretion conferred by this Act.
