Section 474(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Such Commission shall make formal inquiry into the state of mind of such person, taking such evidence as is necessary, and shall report to [the Government] [In section 4(1)(a), (1) and (p). 7(2), 8, 9, 10, 11, 12, 415(3), 108, 132, 157, 158, 161, 173, 178, 188, 193(2), 196, 196-A, 197, 218, 261, 263, 265, 319, 320(1), 321, 335, 357, 358, 382, 386, 392, 399, 422, 464, 466, 471, 474, 483, 492, 495, 528, 541 and 554 the words 'The Government' substituted for the words 'His Highness' by Act X of 1996.], which may order his release or detention as it thinks fit.
