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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in Indian Lunacy Act, 1912

(2)Every medical certificate shall state the facts upon which the person certifying has formed his opinion that the alleged lunatic is a lunatic, distinguishing facts observed by himself from facts communicated by others , and no reception order on petition shall be made upon a certificate founded only upon facts communicated by others.