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 60] [Entire Act] State of Bihar - Subsection Section 60(b) in The Court of Wards Act, 1879 (b)to adopt, without the consent of the [State] Government obtained previously to such adoption on application made to the [State] [Substituted by the Adaptation of Laws Order.] Government through the Court; or
