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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3) in The Mental Health Act, 1987

(3)Subject to any rules made in this behalf under section 94 for the purpose of preventing vexatious or defamatory communications or communi-cations prejudicial to the treatment of mentally ill persons, no letters or other communications sent by or to a mentally ill persons under treatment shall be intercepted, detained or destroyed.