Section 14(3)(a) in The Antiquities And Art Treasures Act, 1972

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Union of India - Subsection

Section 14(3)(a) in The Antiquities And Art Treasures Act, 1972

(a)in the case of a person who owns, controls or possesses such antiquity on the date of issue of such notification, within three months of such date; and

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Union of India - Subsection

Section 14(3)(a) in The Antiquities And Art Treasures Act, 1972