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6. Establishment or maintenance of psychiatric hospitals or psychiatric nursing homes only with licence.- (1) On and after the commencement of this Act, no person shall establish or maintain a psychiatric hospital or psychiatric nursing home unless he holds a valid licence granted to him under this Act: Provided that a psychiatric hospital or psychiatric nursing home (whether called asylum or by any other name) licenced by the Central Government or any State Government and maintained as such immediately before the commencement of this Act may continue to be maintained, and shall be deemed to be a licenced psychiatric hospital or licenced psychiatric nursing home, as the case may be, under this Act,- (a) for a period of three months from such commencement, or (b) if an application made in accordance with section 7 for a licence is pending on the expiry of the period specified in clause (a), till the disposal of such application. (2) Nothing contained in sub-section (1) shall apply to a psychiatric hospital or psychiatric nursing home established or maintained by the Central Government or a State Government.    |
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