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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(5) in The Mental Healthcare Act, 2017

(5)Every order made under sub-section (4) shall take effect-
(a)where no appeal has been preferred against such order, immediately on the expiry of the period specified for preferring of appeal; and
(b)where the appeal has been preferred against such an order and the appeal has been dismissed, from the date of the order of dismissal.