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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(b) in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007

(b)The recommendations, if any, of the donors may be given due consideration to the extent deemed appropriate by the Tiger Conservation Authority which shall not, however, be in any manner answerable to the donors or any person for its decision in this behalf.