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Bombay Presidency - Section

Section 24 in The Bombay Court of Wards Act, 1905

24. Custody, residence and education of certain Government wards.

- The Court of Wards may pass such orders as it thinks fit in respect of the custody and residence of any Government ward whose person is, for the time being, under its superintendence, and, where he is a minor, in respect of his education.