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

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Union of India - Subsection

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

(b)"appropriate Government" means,-

(i)in relation to a mental health establishment established, owned or controlled by the Central Government or the Administrator of a Union territory having no legislature, the Central Government;

(A)a State, the State Government;

(B)a Union territory having legislature, the Government of that Union territory;

(ii)in relation to a mental health establishment, other than an establishment referred to in sub-clause (i), established, owned or controlled within the territory of-

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Union of India - Subsection

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