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 1] [Section 7] [Entire Act] Union of India - Subsection Section 7(2) in Indian Lunacy Act, 1912 (2)If he considers that there are grounds for proceeding further, he shall personally examine the alleged lunatic unless-for reasons to be recorded in writing, he thinks it unnecessary or inexpedient so to do.
