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 5] [Entire Act] Union of India - Subsection Section 5(2) in The Mental Healthcare Act, 2017 (2)An advance directive under sub-section (1) may be made by a person irrespective of his past mental illness or treatment for the same.
