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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(1) in The Mental Healthcare Act, 2017

(1)If a person with mental illness admitted under section 89 requires continuous admission and treatment beyond thirty days or a person with mental illness discharged under sub-section (15) of that section requires readmission within seven days of such discharge, he shall be admitted in accordance with the provisions of this section.