Section 23A(2)(i) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

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State of Madhya Pradesh - Subsection

Section 23A(2)(i) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(i)where such person falls under category (a) or (b) above, of his intention to sell or transfer or acquire, as the case may be, any such antiquity; and

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State of Madhya Pradesh - Subsection

Section 23A(2)(i) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964