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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(1)(i) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(i)provide such assistance to the Authority, the Commissioner and the District Magistrate and take such other steps as may be necessary for disaster management