Section 44(2)(b) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

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State of Bihar - Subsection

Section 44(2)(b) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

(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;

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State of Bihar - Subsection

Section 44(2)(b) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976