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The Mental Healthcare Act, 2017

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Section 92, Absence without leave or discharge.
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Section 59, Accounts and audit of Central Authority.
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Section 63, Accounts and audit of State Authority.
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Section 120, Act to have overriding effect.
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Section 90, Admission and treatment of persons with mental illness, with high support needs, in mentalhealth establishment, beyond thirty days (supported admission beyond thirty days).
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Section 89, Admission and treatment of persons with mental illness, with high support needs, in mentalhealth establishment, up to thirty days (supported admission).
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Section 87, Admission of minor.
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Section 85, Admission of person with mental illness as independent patient in mental health establishment.
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Section 9, Advance directive not to apply to emergency treatment.
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Section 5, Advance directive.
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Section 60, Annual report of Central Authority
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Section 64, Annual report of State Authority.
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Section 83, Appeal to High Court against order of Authority or Board.
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Section 69, Appeal to High Court against order of Authority.
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Section 77, Applications to Board.
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Section 14, Appointment and revocation of nominated representative.
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Section 31, Appropriate Government to take measures as regard to human resource development andtraining, etc
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Section 67, Audit of mental health establishment.
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Section 116, Bar of jurisdiction.
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Section 4, Capacity to make mental healthcare and treatment decisions
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