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Report No. 135 6.4. Mentally ill persons.- The Act also provides for the admission and detention of "mentally ill prisoners", being mentally ill persons for whose detention or removal to a psychiatric institution an order has been made under some other enactment. The enactments specified include the Prisoners Act and enactments relating to armed forces, as also sections 330 and 335 of the Code of the Criminal Procedure, 1973.    |
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