Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(b) in The Civil Defence Rules, 1968 (b)to take, within such period as may be specified in the order, such measures as may be specified, being measures, the taking of which is in the opinion of the Central Government, necessary for the aforesaid purposes.
