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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(6) in The Mental Healthcare Act, 2017

(6)Every person with mental illness admitted under this section shall be provided treatment after taking into account,-
(a)an advance directive if any; or
(b)informed consent of the patient with the support of his nominated representative subject to the provisions of sub-section (7).