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 10] [Entire Act] State of Jammu-Kashmir - Subsection Section 10(b) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959 (b)who has been adjudicated by a competent court to be of unsound mind ; or
