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 5th] [Entire Act] UT Ladakh - Subsection Section 5th(h) in The Probate and Administration Act, 1977 (h)The person to whom probate was, or letters of administration were, granted, has subsequently become of unsound mind.
