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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(a) in Rajasthan Lunacy Rules, 1962

(a)A person ordered to be detained under section 8 and 16 in any district in which there is no asylum shall be sent to a hospital or dispensary where suitable accommodation exists, or to a jail or lock-up,as may seem most appropriate to the Magistrate, regard being had to his apparent condition, the means of accommodation and guarding and the facilities for skilled observation available in each case.