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 5A] [Entire Act] State of Bihar - Subsection Section 5A(2) in The Court of Wards Act, 1879 (2)Clauses (a) to (h) of sub-section (1) shall apply to trustees and to trust estates and property in the same manner as they apply to proprietors and to estates and property of proprietors.
