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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(1)(c) in The Mental Healthcare Act, 2017

(c)to receive and decide application from a person with mental illness or his nominated representative or any other interested person against the decision of medical officer or mental health professional in charge of mental health establishment or mental health establishment under section 87 or section 89 or section 90;