Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 20] [Entire Act] Union of India - Subsection Section 20(1) in The Mental Health Act, 1987 (1)An application for a reception order may be made by(a)the medical officer in charge of a psychiatric hospital or psychiatric nursing home, or(b)by the husband, wife or any other relative of the mentally ill person.
