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 11B] [Entire Act] Union of India - Subsection Section 11B(3) in Indian Lunacy Act, 1912 (3)A reception order made under this section shall be deemed to be a reception order made under Section 7 or Section 10, as the case may be.Reception Order otherwise than on Petition
