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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(3) in Bihar Biological Diversity Rules, 2017

(3)The Board shall, after consultation with the concerned local Biodiversity Management Committee and on collection of such additional information from the applicant and other sources, as it may deem necessary, dispose of the application, as far as possible, within a period of six months from the date of receipts.