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[Cites 0, Cited by 1] [Section 126(2)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(2)(b) in The Mental Healthcare Act, 2017

(b)the Central Authority for Mental Health Services, and the State Authority for Mental Health Services established under the repealed Act shall, continue to function under the corresponding provisions of this Act, unless and until the Central Authority and the State Authority are constituted under this Act;