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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2)(f) in The Central Provinces Court of Wards Act, 1899

(f)regulate the procedure in inquiries by, and in appeals from orders of, the Court of Wards under this Act, and fix the periods of limitation which shall apply to such appeals;