Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 80] [Entire Act] Union of India - Subsection Section 80(13) in The Mental Healthcare Act, 2017 (13)The Board shall, within five days of the completion of the hearing, communicate its decision to the parties in writing.
