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] [Section 7] [Entire Act] State of Gujarat - Subsection Section 7(4) in Gujarat Court of Wards Act, 1963 (4)An order made under sub-section (1) shall be sufficient to authorise the Court the Court of 'Wards to assume the superintendence of the property referred to therein, and no such order shall be called in question in any Court.
