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Supreme Court Issues Notice in Plea Regarding Non Functioning of National Board for Wildlife - (08 Mar 2021)

ENVIRONMENT

Supreme Court has issued notice in a public interest petition filed regarding non-functioning of National Board for Wildlife constituted under Wildlife Protection Act, 1972 seeking directions to convene first meeting of the Board after its reconstitution in 2014. The Court has issued the direction in the petition that contending that by not convening a single meeting, the National Board for Wildlife has failed in following mandate of Wildlife Protection Act, 1972 and in upholding Directive Princ

Tags : SUPREME COURT   NON FUNCTIONING OF NATIONAL BOARD FOR WILDLIFE  

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