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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(d) in Rajasthan Lunacy Rules, 1962

(d)All sums of rupees ten and above, belonging to any lunatic inmate and found or brought with him on admission to the asylum shall be deposited in the Post Office Savings bank to the credit of the said inmate and every such account shall be operated by the Superintendent in the interests of the inmate in consultation with his relatives or guardians, if any. Such sums if under Rs. 10/ may be kept in safe on the Accountant and may be expended in the interest of the inmate by the Superintendent as and when required. The amounts so kept shall be accounted for in the Private Money Account ledger of the institution.