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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1)(a) in Rajasthan Biological Diversity Rules, 2010

(a)on the ground of reasonable apprehension that the person to whom the permission was granted has violated any of the provisions of the Act or the conditions on which the permission was granted or he has failed to comply with any of the conditions of the written agreement or any of the conditions of access granted;