Section 6 — Manner of making advance directive.

The Mental Healthcare Act, 2017
An advance directive shall be made in the manner as may be specified by the regulations made by the Central Authority.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.