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 17(1)] [Section 17] [Entire Act] Union of India - Subsection Section 17(1)(i) in The Arbitration And Conciliation Act, 1996 (i)for the appointment of a guardian for a minor or person of unsound mind for the purposes of arbitral proceedings; or