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State of Jharkhand - Section

Section 21 in The Court of Wards Act, 1879

21. Custody, education and residence of wards.

- The Court may make such orders as to it may seem fit in respect of the custody, Education and residence of a minor ward, and such miner members of the ward's family as are under its charge, and in respect of the custody and residence of any ward, not being a minor, whose person in under the charge of the Court.