Section 15(2)(g) in Gujarat State Disaster Management Act, 2003

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(g)contingency plans including plans for relief, rehabilitation and reconstruction in the event of a disaster, proving for,-

(i)allocation of responsibilities to the various stakeholders and coordination in carrying out their responsibilities;

(ii)procurement of essential goods and providing essential services;

(iii)establishment of strategic communication links;

(iv)dissemination of information; and

(v)other matters as may be provided for in the regulations;

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