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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(1)The Authority may, with the previous approval of the State Government, by notification in the Official Gazette, make regulations not inconsistent with the Act and the rules made there under, for enabling it to perform its functions under this Act.