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[Cites 0, Cited by 1] [Section 102(1)] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(1)(b) in The Mental Healthcare Act, 2017

(b)to authorise the admission of the person with mental illness in a mental health establishment for such period not exceeding ten days to enable the medical officer or mental health professional in charge of the mental health establishment to carry out an assessment of the person and to plan for necessary treatment, if any.