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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(5)(a) in Gujarat State Disaster Management Act, 2003

(a)Where the Commissioner or the Collector makes a report under sub-section (1), he shall commence performing the necessary functions imposed on him by or under this Act from the time he makes a report, and