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 3] [Section 6] [Entire Act] State of Manipur - Subsection Section 6(e) in The Court of Wards Act, 1879 (e)persons to whom the State Government has declared, on their own application, that they are disqualified, and that it is expedient in the public interest that their estate should be managed by the Court.
