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 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in The Rajasthan Prisoners Act, 1960

(4)To every person who is kept in a lunatic asylum under sub-section (1) after the expiration of the term for which he was ordered or sentenced to be detained or imprisoned the provisions of the [Indian Lunacy Act, 1912] [Now see the Provision of Mental Health Act, 1987 (14 of 1987)] (Central Act IV of 1912) shall apply.