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[Cites 0, Cited by 3] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Mental Health Act, 1987

(4)If the Magistrate is satisfied that a reception order may properly be made forthwith, he may make such order, and if the Magistrate is not so satisfied, he shall fix a date for further consideration of the application and may make such inquiries concerning the alleged mentally ill person as he thinks fit.