Section 2(1)(a) in The Antiquities And Art Treasures Act, 1972

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Union of India - Subsection

Section 2(1)(a) in The Antiquities And Art Treasures Act, 1972

(a)“antiquity” includes—

(I)

(i)any coin, sculpture, painting, epigraph or other work of art or craftsmanship;

(ii)any article, object or thing detached from a building or cave;

(iii)any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages;

(iv)any article, object or thing of historical interest;

(v)any article, object or thing declared by the Central Government, by notification in the Official Gazette, to be an antiquity for the purposes of this Act,

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Union of India - Subsection

Section 2(1)(a) in The Antiquities And Art Treasures Act, 1972