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Union of India - Section

Section 10 in The Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018

10. Furnishing of information.

- The Central Government may call for information concerning the activities of the Central Authority or the State Authority or the Board periodically or as and when required by it and the Central Authority or the State Authority or the Board, as the case may be, shall furnish such information in Form-A.