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Delhi HC Seeks Status Reports on Plea Alleging Lack of Grievance Redressal Bodies - (12 Apr 2021)

CIVIL

Delhi High Court has sought status reports on the current functioning of the Mental Health Review Board and the State Mental Health Authority on a plea by a 19-year old man alleging that there was no grievance redressal mechanism in Delhi under the Mental Health Care Act, 2017.

Tags : DELHI HIGH COURT   LACK OF GRIEVANCE REDRESSAL BODIES  

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