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State of Gujarat - Section

Section 3 in Gujarat State Disaster Management Act, 2003

3. Authorities for disaster management.

- For the purposes of carrying out the objects of this Act, the following shall be the authorities, namely:-
(a)The State Government,
(b)The Gujarat State Disaster Management Authority,
(c)Heads of Government Departments,
(d)Commissioner,
(e)Collector of a district,
(f)Local authorities.