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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(2)(g) in The Mental Healthcare Act, 2017

(g)any appeal preferred from the order of a Magistrate under the repealed Act but not disposed of before the commencement of this Act may be disposed of by the court as if this Act had not been enacted.