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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(2)(c) in The Mental Healthcare Act, 2017

(c)any person appointed in the Central Authority for Mental Health Services, or the State Authority for Mental Health Services or any person appointed as the visitor under the repealed Act and holding office as such immediately before the commencement of this Act, shall, on such commencement continue to hold their respective offices under the corresponding provisions of this Act, unless they are removed or until superannuated;