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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(2)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)assist the State Government in formulation of policy relating to emergency relief notwithstanding that the implementation of emergency relief shall be the responsibility of the Revenue Department and other departments of the Government;