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

State of Goa - Subsection

Section 22(2) in The Goa, Daman and Diu Ancient Monuments and Archaeological Sites and Remains Act, 1978

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