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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in Jammu and Kashmir Lunacy Act, 1977

(2)If he considers that there are grounds for proceeding further, he shall be personally examine the alleged lunatic unless for reasons to be recorded in writing he thinks it is unnecessary or in expedient so to do.