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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(b) in The Biological Diversity Act, 2002

(b)any benefit claimer who has given notice of not less than thirty days in the prescribed manner, of such offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.