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[Cites 0, Cited by 0] [Section 89B] [Entire Act]

Union of India - Subsection

Section 89B(b) in Indian Lunacy Act, 1912

(b)in the case of a lunatic domiciled in India, by the State Government of the State in which the lunatic has last resided for a period of five years before the reception order or the order under Section 25, as the case may, be, was made; or, if the lunatic has not been resident in any one State for such period, by the State Government of the State in which such order was made.]