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[Cites 0, Cited by 0] [Section 18(5)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5)(f) in The Mental Healthcare Act, 2017

(f)ensure, if minimum mental health services specified under sub-clause (e) of sub-section (4) are not available in the district where a person with mental illness resides, that the person with mental illness is entitled to access any other mental health service in the district and the costs of treatment at such establishments in that district will be borne by the appropriate Government: