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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(16) in The Mental Healthcare Act, 2017

(16)The mental health establishment shall submit evidence of compliance with the standards with reference to the objections communicated to such establishment under sub-section (15), to the Authority within the specified period.Procedure for registration, inspection and inquiry of mental health establishments.