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[Cites 0, Cited by 3] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Mental Health Act, 1987

(3)Every person who is taken into protection and detained under this section shall be produced before the nearest Magistrate within a period of twenty-four hours of taking him into such protection excluding the time necessary for the journey from the place where he was taken into such protection to the Court of the Magistrate and shall not be detained beyond the said period without the authority of the Magistrate.