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 1] [Section 25] [Entire Act] Union of India - Subsection Section 25(2) in The Mental Healthcare Act, 2017 (2)The mental health professional in charge of such records may withhold specific information in the medical records if disclosure would result in,-(a)serious mental harm to the person with mental illness; or(b)likelihood of harm to other persons.
