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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Uttarakhand - Subsection

Section 29(1)(a) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(a)without reasonable cause prevents or obstructs any officer of the State Government or of local authority or the Authority or the Commissioner or the District Magistrate from carrying out functions under this Act, or