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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in Jammu and Kashmir Lunacy Act, 1977

(1)At the time appointed for the consideration of the petition, the Magistrate may either make reception order or dismiss the petition, or may adjourn the same for further evidence or inquiry by the person upon whose application it was made or out of the estate the alleged lunatic if found to be of unsound mind, or otherwise as he thinks fit.