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[Cites 0, Cited by 1] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2) in Indian Lunacy Act, 1912

(2)The inquiry, shall, as far as may be, be conducted in the same manner as if prescribed in this chapter for an inquisition into the unsoundness of mind of an alleged lunatic, and if it is found that the unsoundness of mind ceased, me Court shall order all proceedings in the lunacy to cease or to be set aside on such terms and conditions as to the Court may seem fit.