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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(1) in The Mental Health Act, 1987

(1)The Central Government may, by notification, make [rules] [*See the Central Mental Health Authority Rules, 1990 and the State Mental Health Rules, 1990.] providing for the qualifications of persons who may be appointed as Mental Health Authority under section 3 and the terms and conditions subject to which they may be appointed under that section and all other matters relating to such authority.