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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1)(c) in The Mental Healthcare Act, 2017

(c)that circumstances exist which render it necessary in the public interest so to do, the State Government may, by notification and for reasons to be specified therein, supersede the State Authority for such period, not exceeding six months, as may be specified in the notification: