Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Indian Lunacy Act, 1912

(3)The petition shall also state whether any previous application has been presented for an inquiry into the mental capacity of the alleged lunatic in any Court : and if such application has been made, a certified copy of the order made thereon shall be attached to the petition.