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 38M(2)] [Section 38M] [Entire Act] Union of India - Subsection Section 38M(2)(c) in The Wild Life (Protection) Act, 1972 (c)is of unsound mind and stands so declared by a competent Court;