Section 68 — Authentication of orders of decisions.

The Disaster Management Act, 2005
Every order or decision of the National Authority or the National Executive Committee, the State Authority, or the State Executive Committee 1 [, a District Authority or an Urban Authority], shall be authenticated by such officers of the National Authority or the National Executive Committee or, the State Executive Committee 1 [, a District Authority or an Urban Authority], as may be authorised by it in this behalf.

Official Hindi (PDF) ↗

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