Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] Bengal Presidency - Section Section 4 in Court of Wards Act, 1879 4. Saving of Act 34 of 1858 and of jurisdiction of High Court as respects infants. - Nothing contained in this Act shall affect any of the provisions of [Act 34 of 1858] or the jurisdiction, as respects infants, of any High Court of Judicature.
