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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2) in The Mental Healthcare Act, 2017

(2)The Board shall dispose of an application-
(a)for appointment of nominated representative under clause (d) of sub-section (4) of section 14;
(b)challenging admission of a minor under section 87;
(c)challenging supported admission under sub-section (10) or sub-section (11) of section 89, within a period of seven days from the date of receipt of such applications.