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 56] [Entire Act] Union of India - Subsection Section 56(2) in Indian Lunacy Act, 1912 (2)The receipt of the person so appointed shall be a valid discharge to any person who pays any money or delivers any property of the lunatic to such person.Vesting orders
