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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1)(b) in Gujarat State Disaster Management Act, 2003

(b)develop an appropriate relief implementation strategy for the State in consultation with the Authority, taking into account the unique circumstances of each district and deficiency in institutional capacity and resources of the State;