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 5] [Entire Act] State of Gujarat - Subsection Section 5(a) in The Gujarat Khadi and Village Industries Act, 2006 (a)is or is found to be a lunatic or a person of unsound mind and stands so declared by the competent court; or
