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 2] [Section 52] [Entire Act] Union of India - Subsection Section 52(4) in The Mental Health Act, 1987 (4)Where the District Court deems fit, it may appoint under sub-section (1) the same person to be the guardian and manager.
