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[Cites 0, Cited by 2] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(2) in Indian Lunacy Act, 1912

(2)The inquiry shall be conducted as far as may be in the manner prescribed in this Chapter for an inquisition into the unsoundness of mind of an alleged lunatic ; and if it is found that the unsoundness of mind has ceased, the Court shall order all proceedings in the lunacy to cease, or to the set aside on such terms and conditions as to the Court may deem fit.