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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(2) in The Rajasthan Court of Wards Act, 1951

(2)A reference to arbitration made in accordance with sub- section (1), shall take effect in the same manner, and have the same consequences, as a reference made by persons who are not wards of Court.