The provisions of sections 9 to 17 shall apply to a State Biodiversity Board and shall have effect subject to the following modifications, namely:-- (a) references to the Central Government shall be construed as references to the State Government; (b) references to the National Biodiversity Authority shall be construed as references to the State Biodiversity Board; (c) reference to the Consolidated Fund of India shall be construed as reference to the Consolidated Fund of the State.Open in Lexace · Ask the AI about this section
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