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[Cites 0, Cited by 0] [Section 113(2)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(2)(b) in The Mental Healthcare Act, 2017

(b)all the powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the State Authority shall, until the State Authority is reconstituted under sub-section (3), be exercised and discharged by the State Government or such authority as the State Government may specify in this behalf;