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[Cites 0, Cited by 1] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in The Mental Health Act, 1987

(b)if the Magistrate is satisfied that the said person is a mentally ill person and that in the interests of the health and personal safety of that person or for the protection of others, it is necessary to pass such order: