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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(3) in Gujarat State Disaster Management Act, 2003

(3)The moneys from the fund may be applied in payment of-
(i)expenses incurred by the Authority in performing its functions under this Act,
(ii)remuneration to members,
(iii)salaries and allowances to officers and employees of the Authority,
(iv)expenses for such other purposes of the Act as may be prescribed.