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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2) in Gujarat State Disaster Management Act, 2003

(2)Notwithstanding anything contained in Section 200 of the Code of Criminal Procedure, 1973 it shall not be necessary in respect of the offence referred to in subsection (1) to examine the authorised officer of the Authority the Commissioner or the Collector when the complaint is presented in writing.