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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(3)(a) in The Mental Health Act, 1987

(a)the qualifications of persons who may be appointed as Mental Health Authority and the terms and conditions subject to which they may be appointed under section 4 and all other matters relating to such authority;