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[Cites 0, Cited by 0] [Section 121(4)] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(4)(f) in The Mental Healthcare Act, 2017

(f)the form of application to be submitted by the mental health establishment with the undertaking that the mental health establishment fulfils the minimum standards, if any, specified by the Authority, under the Explanation to sub-section (2) of section 65;