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[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1)(a) in The Wild Life (Protection) Act, 1972

(a)conditions and other matters subject to which a licensee may keep any specified plant in his custody or possession under section 17-F;
(ai)the term of office of members other than those who are members ex officio ; the manner of filling vacancies, the procedure to be followed by the National Board under sub-section (2) and allowances of those members under sub-section (3) of section 5-A;