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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5) in The Mental Healthcare (State Mental Health Authority) Rules, 2018

(5)The Chairperson of the State Authority, shall, on receipt of the written report under sub-rule (4), take such action as it deems fit, against the defaulting mental health establishment in accordance with the provisions of the Act.Form-A[See rule 10]Information on the Activities of the State Authority/ Board