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Union of India - Section

Section 85 in Indian Lunacy Act, 1912

85. Provision for admission of lunatics in asylums outside a State.

- The Magistrates or courts exercising jurisdiction in any State may send lunatics or any class of lunatics to any asylum situate in any other State in accordance with any general or special order of the State Government made in that behalf with the consent of the State Government of such other State.