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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(1) in Indian Lunacy Act, 1912

(1)When any person has been found under this Chapter to be of unsound mind and it is subsequently shown to the Court that there is reason to believe that such unsoundness of mind has ceased, the Court make an order for inquiring whether such person is still of unsound mind and incapable of managing himself and his affairs.