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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 9 in Indian Lunacy Act, 1912

9. Consideration of petition.

- The petition shall be considered in private in the presence of the petitioner, the alleged lunatic (unless the Magistrate in his discretion otherwise directs), any person appointed by the alleged lunatic to represent him and such other persons as the Magistrate thinks fit.