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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6) in The Biological Diversity Rules, 2004

(6)The Authority may for reasons to be recorded in writing reject an application if it considers that the application cannot be allowed:Provided that the application shall be rejected unless the applicant has been given a reasonable opportunity of being heard.