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[Cites 0, Cited by 0] [Section 888] [Entire Act]

State of Haryana - Subsection

Section 888(2) in Punjab Jail Manual

(2)a person who is charged with an offence, but who, by reason of unsoundness of mind, is incapable of making a defence, and who is in consequence, detained under Section 466 of the Code of Criminal Procedure pending the orders of the Local Government;