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

Union of India - Subsection

Section 82(1) in Indian Lunacy Act, 1912

(1)When any person has been found under this chapter to be of unsound mind and it is subsequently shown to me District Court that there is reason to believe that such unsoundness of mind ceased, such Court may make an order for inquiring whether such person is still of unsound mind and incapable of managing himself and his affairs.