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 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(1) in Jammu and Kashmir Lunacy Act, 1977 (1)Upon the presentation of the petition the Magistrate shall consider the allegations in the petition and the evidence of the lunacy appearing by the medical certificates.
