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

State of Rajasthan - Subsection

Section 19(4) in Rajasthan Biological Diversity Rules, 2010

(4)The permission shall be in the form of a written agreement signed by the Chairperson or any duly authorized officer of the Board on the one part and the applicant on the other part. The form of agreement shall be specified by the Board and shall contain such conditions, as the Board may consider necessary to protect the biological diversity of the country.