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The Biological Diversity Act, 2002 53. Execution of determination or order.- Every determination of benefit sharing or order made by the National Biodiversity Authority or a State Biodiversity Board under this Act or the order made by the High Court in any appeal against any determination r order of the National Biodiversity Authority or a State Biodiversity Board shall, on a certificate issued by any officer of the National Biodiversity Authority or a State Biodiversity Board or the Registrar of the High Court, as the case may be, be deed to be decree of the civil court and shall be executable in the same manner as a decree of that court. Explanation.-For the purposes of this section and section 52, the expression "State Biodiversity Board" includes the person or group of persons to whom the powers or functions under sub-section (2) of section 22 have been delegated under the proviso to t at sub-section and the certificate relating to such person or group of persons under this section shall be issued by such person or group of persons, as the case may be.    |
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