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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(e) in The Court Of Wards Act, 1879

(e)[ persons as to whom the] [Clause (e) added by Act 4 of 1892.] [Court] [Word substituted by Bengal Act 5 of 1915.] has declared, on their own application, that they are disqualified, and that it is expedient in the public interest that their estates should be managed by the Court.