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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(vii) in Bihar State Disaster Management Authority (Functions and Management) Rules, 2012

(vii)The members of above (ii) Advisory committee and (iii) State Forum for DRR will be paid T.A. and D.A. as admissible to the Secretary to the government of Bihar.