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] [Entire Act] State of Uttar Pradesh - Section Section 286A in The General Rules (Criminal), 1977 286A. Lunatics. - Lunatics detained in jail under the orders of Magistrates shall be divided into two classes- (1)Superior; and(2)Ordinary.
