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Union of India - Section

Section 105 in The Mental Healthcare Act, 2017

105. Question of mental illness in judicial process.

- If during any judicial process before any competent court, proof of mental illness is produced and is challenged by the other party, the court shall refer the same for further scrutiny to the concerned Board and the Board shall, after examination of the person alleged to have a mental illness either by itself or through a committee of experts, submit its opinion to the court.