Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(4) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961 (4)"Director" means the Director of Archeology, and includes any officer authorised by the Government to perform the duties of the Director;
