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 22] [Entire Act] Bombay Presidency - Subsection Section 22(1) in The Bombay Court of Wards Act, 1905 (1)The Court of Wards may appoint guardians for the care of the persons of Government wards whose persons are, for the time being, under its superintendence.
