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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(1)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

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