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 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(b) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 (b)if he is of unsound mind and stands so declared by a competent court or if he is a deaf mute, or is suffering from contagious leprosy any virulent contagious disease;
