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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(2)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)Ensuring that the State administration and local authorities take into consideration the guidelines laid down by the Authority while planning its activities;