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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in Indian Lunacy Act, 1912

(2)The Magistrate, from time to time, for the same purpose by order in writing, authorize such further detention of the alleged lunatic for periods not exceeding ten days at a time as he thinks necessary :Provided (hat no person shall be detained in accordance with the prisons of this section for a total period exceeding thirty days from the date on which he was first brought before the Magistrate.