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Karnataka HC Issues Notice Questioning Legality of Nominating People to State Board for Wildlife - (16 Apr 2021)

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Karnataka High Court has issued notice on a Public Interest Litigation questioning the legality of nominating nine people, including the son of an MLA not having suitable qualification as per the Wildlife (Protection), 1972, as members of the State Board for Wildlife.

Tags : KARNATAKA HIGH COURT   NOMINATING PEOPLE TO STATE BOARD FOR WILDLIFE  

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