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State of Rajasthan - Section

Section 14 in Rajasthan Lunacy Rules, 1962

14. Removal of lunatic prisoner

- The Superintendent shall suo moto submit to the State Government concerning any lunatic prisoner detained under section 30 of the Prisoners Act, 1960 whom he considers to have become of sound mind, a report in the manner prescribed in rule 13 as soon as he considers it safe to return the prisoner to jail to complete his sentence,