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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tamilnadu - Subsection

Section 55(3) in Tamil Nadu Court of Wards Act, 1902

(3)Whenever the property of a person is released under sub-section (1), from the superintendence of the Court, the provisions of sections 41 and 42 shall not apply to any of the debts and liabilities of the ward remaining unliquidated at the time when his property is so released.