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The Biological Diversity Act, 2002 43. Constitution of Local Biodiversity Fund.- 1. There shall be constituted a Fund to be called the Local Biodiversity Fund at every area notified by the State Government where any institution of self-government is functioning and there shall be credited thereto- a. any grants and loans made under section 42; b. any grants or loans made by the National Biodiversity Authority; c. any grants or loans made by the State Biodiversity Boards; d. fees referred to in sub-section (3) of section 41 received by the Biodiversity Management Committees; e. all sums received by the Local Biodiversity Fund from such other sources as may be decided upon by the State Government.    |
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