Section 37(2)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

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State of Madhya Pradesh - Subsection

Section 37(2)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(b)the grant of licences and permissions to take excavations for archaeological purposes in State-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;

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State of Madhya Pradesh - Subsection

Section 37(2)(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964