Section 45(1)(a) in The Mental Health Act, 1987

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Union of India - Subsection

Section 45(1)(a) in The Mental Health Act, 1987

(a)in the case of a person who was admitted on the application of the husband or wife, by the husband or wife of such mentally ill person, or where by reason of mental or physical illness, absence from India or otherwise, the husband or wife is not in a position to make such application, by any other relative of the mentally ill person duly authorised by the husband or wife, or

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Union of India - Subsection

Section 45(1)(a) in The Mental Health Act, 1987