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 217] [Entire Act] State of Bihar - Subsection Section 217(e) in Civil Court Rules of the High Court of Judicature at Patna (e)Cases under the [Indian Lunacy Act, 1912] [Now, see Mental Health Act, 1987.], relating to the guardianship of lunatics and the care of their estates.
