Section 36(2)(ii) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

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State of Bihar - Subsection

Section 36(2)(ii) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

(ii)sells, removes or makes gift of, any antiquity, or art treasure or otherwise transfers its ownership, without the permission of the State Government, or

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State of Bihar - Subsection

Section 36(2)(ii) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976