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[Cites 0, Cited by 1] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Disaster Management Act, 2005

(2)The National Disaster Response Fund shall be made available to the National Executive Committee to be applied towards meeting the expense for emergency response, relief and rehabilitation in accordance with the guidelines laid down by the Central Government in consultation with the National Authority.