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[Cites 0, Cited by 4] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(s) in The Mental Healthcare Act, 2017

(s)"mental illness" means a substantial disorder of thinking, mood, perception, orientation or memory that grossly impairs judgment, behaviour, capacity to recognise reality or ability to meet the ordinary demands of life, mental conditions associated with the abuse of alcohol and drugs, but does not include mental retardation which is a condition of arrested or incomplete development of mind of a person, specially characterised by subnormality of intelligence;