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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(11) in The Mental Healthcare Act, 2017

(11)Every person with mental illness admitted under this section shall be provided treatment, after taking into account-
(a)an advance directive; or
(b)informed consent of the person with the support from his nominated representative subject to the provision of sub-section (12).