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SC Issues Notice on PIL for Steps Taken Under Mental Health Act, 2017 to Restrain Child Suicides - (05 Aug 2019)

CRIMINAL

Supreme Court has issued notice to the Central and the State Governments on a public interest litigation raising the issue of increasing number of child suicides in the country. The PIL prays for a direction from the Central and the State Governments to implement a public health programme for the prevention and reduction of suicides as provided under Sections 29 and 115 of the Mental Healthcare Act, 2017.

Tags : SC   CHILD SUICIDES  

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