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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(6) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(6)All department of the State Government shall provide assistance to the Authority, the Commissioner and the District Magistrate or any local authority in setting up communication centres, drawing up contingency plans, capacity building, data collection and identifying and training personnel.Chapter-IV Establishment and Incorporation of the State Disaster Management Authority