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[Cites 0, Cited by 3] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Mental Health Act, 1987

(2)The Magistrate may, from time to time, for the purpose mentioned in sub-section (1), by order in writing, authorise such further detention of the alleged mentally ill person for periods not exceeding ten days at a time as he may deem necessary:Provided that no person shall be authorised to be detained under this sub-section for a continuous period exceeding thirty days in the aggregate.