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 2] [Entire Act] Bombay Presidency - Subsection Section 2(d) in The Bombay Court of Wards Act, 1905 (d)"minor" shall mean a person who, under the provisions of the [Indian Majority Act, 1875] [Central Acts.], is to be deemed not to have attained his majority.
