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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(iv) in The Disaster Management (Amendment) Act, 2025

(iv)or sub-section (5), the following sub-section shall be substituted, namely:––“(5) The State Authority shall review the State Plan once in every three years and update atleast once in every five years.”.