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 0] [Section 94(1)] [Section 94] [Entire Act] Union of India - Subsection Section 94(1)(c) in The Mental Healthcare Act, 2017 (c)the person causing serious damage to property belonging to himself or to others where such behaviour is believed to flow directly from the person's mental illness.