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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(3) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(3)The money from the fund may be applied in payment of-
(i)expenses incurred by the Authority in performing its functions under this Act,
(ii)remuneration to members,
(iii)salaries and allowances to officers and employees of the Authority,
(iv)expenses for such other purposes of the Act as may be prescribed.