Section 94(3)(c) in The Mental Health Act, 1987

[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(3)(c) in The Mental Health Act, 1987

(c)the form in which,

(i)an application may be made for grant or renewal of a license and the fee payable in respect thereof under section 7 or, as the case may be, section 9;

(ii)a license may be granted for the establishment or maintenance of a psychiatric hospital or a psychiatric nursing home under section 8;

(iii)an application may be made for a reception order under section 20;

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Union of India - Subsection

Section 94(3)(c) in The Mental Health Act, 1987