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State of Gujarat - Section

Section 8 in Gujarat Wild Animals and Wild Birds Protection Act, 1963

8. Procedure of State Wild Life Advisory Board.- (1) The State Wild Life Advisory Board shall meet at least twice a year at such place as the State Government may direct.

(2)The procedure (including the quorum) of the Board shall be such as the Board may, by by-laws made in this behalf, determine.Chapter-III - Hunting of Animals and birds