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Union of India - Section

Section 16 in The Disaster Management (Amendment) Act, 2025

16. Amendment of section 25.

In section 25 of the principal Act, in sub-section (2), for clause (f), the following clause shall be substituted, namely:––“(f) not exceeding two other Members to be appointed by the State Government who may be taken from other district level officers, disaster management experts and civil society organisation.”.