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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(4) in Gujarat State Disaster Management Act, 2003

(4)The Collector may issue such directions to any person or Government agency and take such other steps, as may be necessary to curtail the escalation of the disaster or to alleviate, contain or minimise the effects of disaster.