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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(2) in Chhattisgarh Biological Diversity Rules, 2015

(2)The State Biodiversity Fund shall have two separate heads of account, one relating to the receipts (grants and loans) from the Central Government/National Biodiversity Authority and State Government, including receipts from such other sources as decided by the State Government and other relating to miscellaneous receipts of the Board;