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State of Maharashtra - Section

Section 8 in Bombay Wild Animals and Wild Birds Protection Act, 1951

8. Procedure of State Wild Life Advisory Board. -

(1)The State Wild Life Advisory Board shall meet at least once a year at Bombay or such other place as the State Government may direct.
(2)The Procedure (including the quorum) of the Board shall be such as the Board may, by bye-laws made in this behalf, determine.