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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(1) in The Mental Healthcare Act, 2017

(1)A person with mental illness shall not be subjected to seclusion or solitary confinement, and, where necessary, physical restraint may only be used when,-
(a)it is the only means available to prevent imminent and immediate harm to person concerned or to others;
(b)it is authorised by the psychiatrist in charge of the person's treatment at the mental health establishment.