Section 40(2)(d) in The Bombay Court of Wards Act, 1905

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(2)(d) in The Bombay Court of Wards Act, 1905

(d)In the case of a person disqualified under clause (d) of the same subsection, he ceases to be of unsound mind and incapable of managing his affairs; and

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Bombay Presidency - Subsection

Section 40(2)(d) in The Bombay Court of Wards Act, 1905