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[Cites 0, Cited by 3] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Mental Healthcare Act, 2017

(2)The right to access mental healthcare and treatment shall mean mental health services of affordable cost, of good quality, available in sufficient quantity, accessible geographically, without discrimination on the basis of gender, sex, sexual orientation, religion, culture, caste, social or political beliefs, class, disability or any other basis and provided in a manner that is acceptable to persons with mental illness and their families and care-givers.