Section 5(1)(b) in Gujarat Court of Wards Act, 1963

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State of Gujarat - Subsection

Section 5(1)(b) in Gujarat Court of Wards Act, 1963

(b)such person is declared by the District Court, on the like application and after like inquiry, to be incapable of managing or unfitted to manage, his own property owing to-

(i)any physical or mental defect or infirmity, or

(ii)such habits as cause, or are likely to cause injury to his property; or

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State of Gujarat - Subsection

Section 5(1)(b) in Gujarat Court of Wards Act, 1963