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Union of India - Section

Section 28 in Indian Lunacy Act, 1912

28. Appointment of visitors.

(1)The [State Government] [Inserted by Act 2 of 1926.] shall appoint for every asylum not less than three visitors, one of whom at least shall be a medical officer.
(2)The Inspect or-General of Prisons (where such office exists) shall be a visitor ex-officio of all the asylums within the limits of his jurisdiction.