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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(6) in Chhattisgarh Biological Diversity Rules, 2015

(6)The Board may reject the application, if it considers that the request cannot be acceded to, after recording the reasons thereof. Before passing an order of rejection, the applicant shall be given a reasonable opportunity of being heard;