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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in Indian Lunacy Act, 1912

(2)The [State Government] [Substituted by A. X O. 1950.] may empower the officer-in-charge of the jail in which such person may be detained to discharge all or any of the functions of the Inspector- General under sub-section (1).Discharge of lunatics