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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Gujarat Court of Wards Act, 1963

(2)The previous sanction referred to in sub-section (1) shall be given only where the State Government is of opinion that it is expedient in the public interest to preserve the property of the disqualified person for the benefit of his' family and that the said property is of such value that economical management by the Court of Wards is practicable.