Section 2(2)(m) in The Mental Health Act, 1987

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Union of India - Subsection

Section 2(2)(m) in The Mental Health Act, 1987

(m)mentally ill prisoner means a mentally ill person for whose detention in, or removal to, a psychiatric hospital, psychiatric nursing home, jail or other place of safe custody, an order referred to in section 27

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Union of India - Subsection

Section 2(2)(m) in The Mental Health Act, 1987