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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(b) in The Central Provinces Court of Wards Act, 1899

(b)may, of itself or through the guardian (if any) appointed by it under this Act, do, in respect of the person of any Government Ward whose person is, for the time being, under its superintendence, all such things as may lawfully be done by a guardian.