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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2) in The Mental Healthcare Act, 2017

(2)On completion of the period of assessment referred to in sub-section (1), the medical officer or mental health professional in charge of the mental health establishment shall submit a report to the Magistrate and the person shall be dealt with in accordance with the provisions of this Act.