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Union of India - Section

Section 27 in Indian Lunacy Act, 1912

27. Amendment of order or certificate.

- If after the reception of any lunatic into any asylum on a reception order, it appears that the order upon which he was received or the medical certificate or certificates upon which such order was made in or defective or incorrect, the same may at any time after-wards be amended by the person or persons signing the same with the sanction of two or more of the visitors of the said asylum, one of whom shall be a medical officer.