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[Cites 0, Cited by 6] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2) in Indian Lunacy Act, 1912

(2)Upon the completion of the inquisition, the Court shall determine whether the alleged lunatic is of unsound mind and incapable of managing himself and his affairs or may come to a special finding that such alleged lunatic is of unsound mind so as to be incapable of managing his affairs, but that he is capable of managing himself and is not dangerous to himself or to others.