Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 788] [Entire Act]

State of Punjab - Subsection

Section 788(1) in Punjab Jail Manual, 1996

(1)Non-criminal lunatics shall be detained in -
(a)the mental hospital in districts where there is a mental hospital;
(b)where there is no mental hospital but a civil hospital or dispensary where, in the opinion of the District Magistrate suitable accommodation and establishment for the reception and custody of lunatics exists, in such civil hospital or dispensary;
(c)in other cases, in the District Jail.