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

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh Disaster Management Rules, 2007

(2)The annual report shall contain a full account of the activities of the State Authority during the previous year and the State Authority shall forward copies of the annual report to State Government and that Government shall cause the same to be laid before the legislature of the State.