Section 16(2)(b) in THE BIOLOGICAL DIVERSITY (AMENDMENT) ACT, 2023

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(b)in sub-section (3),—

(i)in clause (a), for the word "equitable", the words "fair and equitable"shall be substituted;

(ii)in clause (b), for the words "heritage sites", the words "biodiversity heritage sites" shall be substituted;

(iii)after clause (b), the following clause shall be inserted, namely:—

"(ba) advise the State Biodiversity Boards on any matter relating to the implementation of the Act;";

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