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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(1) in Gujarat State Disaster Management Act, 2003

(1)The Authority may, by a general or special order in writing, delegate to the Chief Executive Officer, the Commissioner, the Collector or any other officer such of its functions under this Act as may be specified in the order.