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 0] [Section 34(1)] [Section 34] [Entire Act] State of Madhya Pradesh - Subsection Section 34(1)(a) in The Central Provinces Court of Wards Act, 1899 (a)in the case of a person disqualified under clause (a) of Section 5, sub-section (1), he attains his majority;