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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(ii) in The Disaster Management (Amendment) Act, 2025

(ii)in clause (g), after sub-clause (v), the following sub-clauses shall be inserted, namely:––"(vi) carrying out rescue and relief operations in the affected area;(vii) assessing the damage from any disaster; and(viii) carrying out the rehabilitation and re-construction;”