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[Cites 0, Cited by 1] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(b) in The Disaster Management Act, 2005

(b)a certificate about utilisation of provisions or materials by the controlling officer authorised by the National Authority, State Authority or District Authority, as the case may be, shall be deemed to be a valid document or voucher for the purpose of accounting of emergency, procurement of such provisions or materials.