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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(1) in Gujarat State Disaster Management Act, 2003

(1)The Authority, the Commissioner or the Collector for the purpose of performing functions under this Act and for reasons to be recorded in writing issue an order directing a person to do or abstain from doing a specified thing within the affected areas in which the emergency relief measures are being undertaken.