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Union of India - Section

Section 84 in The Mental Health Act, 1987

84. Penalty for contravention of sections 60 and 69

.Any manager appointed under this Act to manage the property of a mentally ill person, who contravenes the provisions of section 60 or sub-section (2) of section 69, shall, on conviction, be punishable with fine which may extend to two thousand rupees and may be detained in a civil prison till he complies with the said provisions.