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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Disaster Management Rules, 2007

(3)The State Executive Committee shall meet as and when necessary and at such time and place as may be decided by the Chairperson with prior notice of at least two days:Provided that in case of an emergency meeting prior notice of two days shall not be mandatory.