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The Biological Diversity Act, 2002 23. Functions of State Biodiversity Board.- The functions of the State Biodiversity Board shall be to- a. advise the State Government, subject to any guidelines issued by the Central Government, on matters relating to the conservation of biodiversity, sustainable use of its components and equitable sharing of the benefits arising out of the utilisation f biological resources; b. regulate by granting of approvals or otherwise requests for commercial utilisation or bio-survey and bio-utilisation of any biological resource by Indians; c. perform such other functions as may be necessary to carry out the provisions of this Act or as may be prescribed by the State Government.    |
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