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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(1)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)without reasonable cause refuse to comply with the directions given by an officer of the State Government or the Authority or the Commissioner or the District Magistrate while carrying out his functions under this Act, or