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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(3) in The Mental Healthcare Act, 2017

(3)The Authority shall communicate to the mental health establishment the results of such inspection or inquiry and may after ascertaining the opinion of the mental health establishment, order the establishment to make necessary changes within such period as may be specified by it.