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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Disaster Management Act, 2005

(3)The Chairperson of the State Authority shall, in the case of emergency, have power to exercise all or any of the powers of the State Authority but the exercise of such powers shall be subject to ex post facto ratification of the State Authority.