Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

Bombay Presidency - Subsection

Section 41(2) in The Bombay Court of Wards Act, 1905

(2)In appointing a guardian under this section, the Court of wards shall be guided by the provisions of the [Guardians and Wards Act, 1890] [Central Acts.]; and every guardian so appointed shall have, and be subject to, the same rights, duties and liabilities as if he had been appointed under that Act.