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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Disaster Management (Notice Of Alleged Offence) Rules, 2007

(d)"State Authority" means the State Disaster Management Authority established under sub-section (1) of section 14 of the Act and includes the Disaster Management Authority for the Union territory constituted under that section;