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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(4) in The Mental Healthcare Act, 2017

(4)The emergency treatment referred to in this section shall be limited to seventy-two hours or till the person with mental illness has been assessed at a mental health establishment, whichever is earlier:Provided that during a disaster or emergency declared by the appropriate Government, the period of emergency treatment referred to in this sub-section may extend up to seven days.