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Union of India - Section

Section 93 in Indian Lunacy Act, 1912

93. Penalty for improper reception or detention of lunatics.

- Any person who-
(a)otherwise than in accordance with the provisions of this Act receives or detaInserted a lunatic or alleged lunatic in an asylum, or
(b)for gain detained two or more lunatics in any place not being an asylum, shall be punishable with imprisonment which may extend to two years or with fine or with both.