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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Mental Healthcare Act, 2017

(1)Every person with mental illness shall,-
(a)have a right to live in, be part of and not be segregated from society; and
(b)not continue to remain in a mental health establishment merely because he does not have a family or is not accepted by his family or is homeless or due to absence of community based facilities.