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 89B] [Entire Act] Union of India - Subsection Section 89B(a) in Indian Lunacy Act, 1912 (a)in the case of a lunatic not domiciled in [India] by the State Government of the State in which the reception order or the order under Section 25, as the case may be, was made ; and
