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[Cites 0, Cited by 0] [Section 121(4)] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(4)(k) in The Mental Healthcare Act, 2017

(k)the person or persons (including representatives of the local community) for the purpose of conducting an audit of the registered mental health establishments under sub-section (1) and fees to be charged by the Authority for conducting such audit under sub-section (2) of section 67;