Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] Union of India - Subsection Section 2(1)(c) in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018 (c)"non-official member" means a member of the Central Authority nominated under clauses (i) to (p) of subsection (1) of section 34 of the Act;