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[Cites 0, Cited by 2] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(6) in The Mental Health Act, 1987

(6)Every application under sub-section (3) shall be made in the prescribed form and shall be signed and verified in the prescribed manner and shall state whether any previous application had been made for inquiry into the mental condition of the alleged mentally ill person and shall be accompanied by two medical certificates from two medical practitioners of whom one shall be a medical practitioner in the service of Government.