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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2)(b) in Kerala Ancient Monuments and Archaeological Sites and Remains Act, 1968

(b)the grant of licences and permissions to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licences may be granted, the taking of securities from licensees and the fees that may be charged for such licences;