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State of Madhya Pradesh - Section

Section 37 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

37. Permission required for copying certain monuments.

- The Director may, by order, direct that no person other than an archaeological officer or an officer authorised by him in this behalf shall copy any specified monument or part thereof except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.