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 33] [Entire Act] Bengal Presidency - Subsection Section 33(b) in Bengal Public Demands Recovery Act, 1913 (b)any person who, in his opinion, is a minor or of unsound mind.
