Legal Document View

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
[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(2)(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(b)"mentally ill person" shall have the meaning assigned to it in clause (l) of section 2 of the Mental Health Act, 1987 ;