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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(g) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(g)an Archaeological Officer or his representative shall be allowed to inspect the excavation operations or any antiquities recovered during the operations and make notes on, or copy or film the excavated structures and antiquities;