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

State of Bihar - Subsection

Section 19(4) in Bihar Biological Diversity Rules, 2017

(4)While disposing the application under sub-rule (3) the Board may, by order, prohibit or restrict any activity deemed detrimental or contrary to the objectives of conservation and sustainable use of biodiversity or Justified of benefits arising out of such activity:Provided that such adverse order shall be made after giving an opportunity of being heard to the applicant.