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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Assam - Subsection

Section 82(5) in Assam Prisons Act, 2013

(5)If a person detained in a mental hospital in pursuance of an order made under sub-section (1) becomes of sound mind on or after the expiration of the remainder of the term of imprisonment to which he was sentenced, he shall be discharged from such hospital in accordance with the provisions of section 40 of Mental Health Act, 1987 (Central Act 14 of 1987).