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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1) in The Mental Healthcare Act, 2017

(1)The Authority may, suo motu or on a complaint received from any person with respect to non-adherence of minimum standards specified by or under this Act or contravention of any provision thereof, order an inspection or inquiry of any mental health establishment, to be made by such person as may be prescribed.