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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2)(c) in The Mental Healthcare Act, 2017

(c)the person has understood the nature and purpose of admission to the mental health establishment, and has made the request for admission of his own free will, without any duress or undue influence and has the capacity to make mental healthcare and treatment decisions without support or requires minimal support from others in making such decisions.