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 3C] [Entire Act] Union of India - Subsection Section 3C(b) in The Forward Contracts (Regulation) Act, 1952 (b)is of unsound mind and stands so declared by a competent court;
