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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1) in The Mental Healthcare Act, 2017

(1)There shall be constituted a Fund to be called the State Mental Health Authority Fund and there shall be credited thereto-
(i)any grants and loans made to the State Authority by the State Government;
(ii)all fees and charges received by the Authority under this Act; and
(iii)all sums received by the State Authority from such other sources as may be decided upon by the State Government.