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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in Bihar Biological Diversity Rules, 2017

(2)The State Bio-diversity Fund shall have two separate heads of accounts, one relating to the receipts (grants and loans) from the Central Government/National Bio-diversity Authority and State Government including receipts from such other sources as decided by the Board and the other concerning the fee, license, royalty and other receipts of the Board.