 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 135 Chapter VI Mental Health Act, 1987 6.1. Women prisoners and the Mental Health Act, 1987.- Apart from the arrest, detention and conviction of a person which may lead to custody, occasions for the imprisonment of women may also arise where even though there is no charge of crime, a woman is kept in detention under legislation relating to mental health. India has recently enacted the Mental Health Act, 1987, and a reference will be made here to such provisions of that Act as are important for the present purpose.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back