(1) This Act may be called the Mental Healthcare Act, 2017. (2) It shall extend to the whole of India. (3) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint; or on the date of completion of the period of nine months from the date on which the Mental Healthcare Act, 2017 receives the assent of the President.Open in Lexace · Ask the AI about this section
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