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[Cites 0, Cited by 2] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Mental Health Act, 1987

(3)A copy of the notice under sub-section (2) shall also be served upon the applicant and upon any relative of the alleged mentally ill person or other person who, in the opinion of the District Court, shall have notice of judicial inquisition to be held by it.