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 1] [Section 93] [Entire Act] Union of India - Subsection Section 93(b) in Indian Lunacy Act, 1912 (b)for gain detained two or more lunatics in any place not being an asylum, shall be punishable with imprisonment which may extend to two years or with fine or with both.
