Section 10(1)(b) in The Bombay Court of Wards Act, 1905

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Bombay Presidency - Subsection

Section 10(1)(b) in The Bombay Court of Wards Act, 1905

(b)where the land-holder [or pension-holder] [These words were inserted by Section 4(1) of the Bombay Court of Wards (Amendment) Act, 1913 (Bombay 2 of 1913).] or heir is a minor, direct that the person (if any) having the custody of the minor shall produce him or cause him to be produced at such place and time and before such person as the Court of Wards may appoint, and make such order for the temporary custody and protection of the minor as the Court of Wards thinks fit:

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Bombay Presidency - Subsection

Section 10(1)(b) in The Bombay Court of Wards Act, 1905