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

State of Bihar - Subsection

Section 60C(2) in The Court of Wards Act, 1879

(2)Covenants entered into by the Court shall be binding on the Court only so long as the ward or the property affected by such covenants remains under its charge and only to the extent of such property; such covenants shall be binding on the ward or on the person entitled to such property after the ward or the property or both shall have ceased to be under the charge of the Court.]