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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(5) in The Mental Healthcare Act, 2017

(5)The Authority may-
(a)classify mental health establishments into such different categories, as may be specified by regulations made by the Central Authority;
(b)specify different standards for different categories of mental health establishments;
(c)while specifying the minimum standards for mental health establishments, have regard to local conditions.