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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2) in The Mental Healthcare Act, 2017

(2)Where it is brought to the notice of a Board or the Central Authority or State Authority, that a mental health establishment violates the rights of persons with mental illness, the Board or the Authority may conduct an inspection and inquiry and take action to protect their rights.