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Union of India - Section

Section 13 in Mental Healthcare (Central Mental Health Authority and Mental Health Review Boards) Rules, 2018

13. Issue of duplicate certificate.

- Where a certificate of registration granted to a mental health establishment is destroyed or lost or mutilated or damaged, the Central Authority may issue a duplicate certificate on an application made by such establishment along with fee of rupees two thousand by way of a demand draft drawn in favour of the Chairperson, Central Mental Health Authority payable at New Delhi.