Section 90(2)(a) in The Mental Healthcare Act, 2017

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Union of India - Subsection

Section 90(2)(a) in The Mental Healthcare Act, 2017

(a)two psychiatrists have independently examined the person with mental illness in the preceding seven days and both independently conclude based on the examination and, on information provided by others that the person has a mental illness of a severity that the person-

(i)has consistently over time threatened or attempted to cause bodily harm to himself; or

(ii)has consistently over time behaved violently towards another person or has consistently over time caused another person to fear bodily harm from him; or

(iii)has consistently over time shown an inability to care for himself to a degree that places the individual at risk of harm to himself;

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Union of India - Subsection

Section 90(2)(a) in The Mental Healthcare Act, 2017