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Madhya Pradesh HC Serves Notice to State Govt After PIL Challenges Constitution of Wildlife Board - (27 Aug 2019)

ENVIRONMENT

Madhya Pradesh High Court has issued notice to the State Government over alleged breach of norms in the constitution of State Wildlife Board while responding to a Public Interest Litigation (PIL) from a Bhopal based wildlife enthusiast.

Tags : MADHYA PRADESH HC   WILDLIFE BOARD  

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