Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(d) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000

(d)"Mental Illness" used interchangeably with "psychiatric disorder" or "unsoundness of mind" means-
(i)Psychosis, or
(ii)Mental Retardation (10 below 70), or
(iii)Severe incapacitating neurosis,