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[Cites 0, Cited by 0] [Section 89A] [Entire Act]

Union of India - Subsection

Section 89A(2) in Indian Lunacy Act, 1912

(2)In the case of any such lunatic under detention immediately before the commencement of Part III of the Government of India Act, 1935 (26 Geo. 5 c. 2), the amount payable by State Government on account of the cost of his maintenance shall be determined in accordance with any general or special orders of the President-in- Council in force immediately before that date and applicable to his case.