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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Bombay Presidency - Subsection

Section 23(b) in The Bombay Court of Wards Act, 1905

(b)may, of itself or through the guardian (if any) appointed by it under this Act, do, in respect of the person of any Government ward whose person is, for the time being, under its superintendence, all such things as may lawfully be done by a guardian.