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 50E] [Entire Act] State of Bihar - Subsection Section 50E(b) in The Court of Wards Act, 1879 (b)at all reasonable times (not exceeding twice a year), at the request of the beneficiaries, furnish them with such information as may be required regarding the estate of the trust property.
