(4)Without prejudice to the generality of range of services under sub-section (3), such services shall include-(a)provision of acute mental healthcare services such as outpatient and inpatient services;(b)provision of half-way homes, sheltered accommodation, supported accommodation as may be prescribed;(c)provision for mental health services to support family of person with mental illness or home based rehabilitation;(d)hospital and community based rehabilitation establishments and services as may be prescribed;(e)provision for child mental health services and old age mental health services.
