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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in Bihar Biological Diversity Rules, 2017

(2)to advise the State Government on any matter concerning genetically modified crops or any other genetically modified bio resource, conservation of biodiversity, sustainable use of its components and fair and equitable sharing of benefits arising out of the use of biological resource and knowledge;