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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(2)(e) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(e)The State Government, the District Magistrate concerned officers of the State Government and the local authorities in the State shall give such assistance and support to the Authority in performing the functions as may be required by the Authority, Generate and disseminate the basic knowledge that documents potential hazards and information on mitigation approaches both at Government and private sector decision makers;