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CIVIL DEFENCE (AMENDMENT) ACT, 2009
(No. 3 of 2010)
[21st January, 2010.]
An Act further to amend the Civil Defence Act, 1968.
BE it enacted by Parliament in the Sixtieth Year of the Republic of India as follows:
Short title:-
1. This Act may be called the Civil Defense (Amendment) Act, 2009.
Amendment of section 2:-
2. In section 2 of the Civil Defense Act, 1968,-
(i)in clause (a) after the words “time of such attack”, the words “or any measure taken for the purpose of disaster management, before, during, at, or after any disaster” shall be inserted.
(ii) after clause (f), the following clauses shall be inserted, namely:-
‘(g) “disaster” means a disaster as defined in clause (d) of section 2 of the Disaster Management Act, 2005;
(h) “disaster management” means the disaster management as defined in clause (e) of section 2 of the Disaster Management Act, 2005.
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