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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Mental Healthcare Act, 2017

(3)Mental illness of a person shall not be determined on the basis of,-
(a)political, economic or social status or membership of a cultural, racial or religious group, or for any other reason not directly relevant to mental health status of the person;
(b)non-conformity with moral, social, cultural, work or political values or religious beliefs prevailing in a person's community.