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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1)(b) in The Pepsu Court of Wards Act, 2008

(b)to set aside or modify the order, if any, of a Deputy Commissioner fixing a date for the payment of such claim or regulating the order in which claims against the ward or properties under the superintendence of the Court of Wards shall be paid.