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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(2)Until an order for the compulsory purchase of any such antiquities is made under sub-section (3), the Director or the licensee, as the case may be, shall keep them in such safe custody as he may deem fit.