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 1] [Entire Act] State of Bihar - Subsection Section 1(4) in The Bihar Clinical Establishments (Control and Regulation) Act, 2007 (4)It shall not apply to any Asylum or Mental Hospital for mentally ill patients established or licensed if any, under the Indian Lunacy Act.
