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State of Rajasthan - Section

Section 24 in Rajasthan Lunacy Rules, 1962

24. Report of death of criminal lunatic or lunatic prisoners

- A report of the death of a person confined in an asylum under the provisions Chapter XXXIV of the Code of Criminal procedure 1898, or of the Prisoners Act 1900, shall be submitted by the superintendent to the Principal Medical and Health Officer (and also to Director of Medical and Health Services) who shall dispose of the same after satisfying himself that the standing orders relating to such reports have been duly carried out by the Superintendent.