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 7] [Entire Act] State of Jammu-Kashmir - Subsection Section 7(4) in Jammu and Kashmir Lunacy Act, 1977 (4)If he is not so satisfied, he shall fix a date for the consideration of the petition, and he may make such further or other enquiries of or concerning the alleged lunatic as he thinks fit.
