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SC Grants Time to Centre to Respond to Non Functioning of National Board for Wildlife - (19 Mar 2021)

ENVIRONMENT

Supreme Court has granted Centre time to respond to the Public Interest Litigation filed regarding non-functioning of National Board for Wildlife constituted under Wildlife Protection Act, seeking directions to convene first meeting of the Board after its reconstitution in 2014.

Tags : SUPREME COURT   NON FUNCTIONING OF NATIONAL BOARD FOR WILDLIFE  

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