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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Mental Healthcare Act, 2017

(1)Any person with mental illness or his nominated representative, shall have the right to complain regarding deficiencies in provision of care, treatment and services in a mental health establishment to,-
(a)the medical officer or mental health professional in charge of the establishment and if not satisfied with the response;
(b)the concerned Board and if not satisfied with the response;
(c)the State Authority.