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 Jammu-Kashmir - Subsection

Section 3(vi) in Jammu and Kashmir Lunacy Act, 1977

(vi)" Magistrate" means a District Magistrate or sub-divisional Magistrate or a Magistrate of first class specially empowered by the Government to perform the functions of a Magistrate under this Act;