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[Cites 0, Cited by 0] [Section 5B(1)] [Section 5B] [Entire Act]

State of Bihar - Subsection

Section 5B(1)(c) in The Court of Wards Act, 1879

(c)one shall be a servant of the [Government] [Substituted by the Adaptation of Laws Order for 'provincial'.], not below the rank of District Judge, nominated be the [State] [Substituted by the Adaptation of Laws Order.] Government by notification.