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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(11) in The Mental Healthcare Act, 2017

(11)The appropriate Government shall take measures to ensure that necessary budgetary provisions in terms of adequacy, priority, progress and equity are made for effective implementation of the provisions of this section.Explanation. - For the purposes of sub-section (11), the expressions-
(i)"adequacy" means in terms of how much is enough to offset inflation;
(ii)"priority" means in terms of compared to other budget heads;
(iii)"equity" means in terms of fair allocation of resources taking into account the health, social and economic burden of mental illness on individuals, their families and care-givers;
(iv)"progress" means in terms of indicating an improvement in the State's response.