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 60C] [Entire Act] State of Bihar - Subsection Section 60C(1) in The Court of Wards Act, 1879 (1)All deeds, contracts or other instruments executed by the Court in the exercise of its powers under this Act may be executed in its own name or on behalf of the ward, as the circumstances of the case may require.
