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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(2) in The Mental Healthcare Act, 2017

(2)Subject to the provisions of sub-section (1), the State Government may, with the previous approval of the Central Government, by notification, make rules for carrying out the provisions of this Act:Provided that the first rules shall be made by the Central Government, by notification.