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[Cites 0, Cited by 5] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(b) in The Disaster Management Act, 2005

(b)any person who has given notice of not less than thirty days in the manner prescribed, of the alleged offence and his intention to make a complaint to the National Authority, the State Authority, the Central Government, the State Government, the District Authority or any other authority or officer authorised as aforesaid.