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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Mental Healthcare Act, 2017

(3)An advance directive made under sub-section (1), shall be invoked only when such person ceases to have capacity to make mental healthcare or treatment decisions and shall remain effective until such person regains capacity to make mental healthcare or treatment decisions.