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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 19 in The Disaster Management Act, 2005

19. Guidelines for minimum standard of relief by State Authority .-The State Authority shall lay down detailed guidelines for providing standards of relief to persons affected by disaster in the State:

Provided that such standards shall in no case be less than the minimum standards in the guidelines laid down by the National Authority in this regard.