Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

Union of India - Section

Section 25 in Indian Lunacy Act, 1912

25. Reception after inquisition.

- A lunatic so found by inquisition may be admitted into any asylum-
(1)in the case of an inquisition under Chapter IV, on an order made by, or under the authority of, the High Court;
(2)in the case of an inquisition under Chapter V, on an order made by the District Court.