Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(ii) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976 (ii)contravenes any of the conditions of the licence, be punishable with fine which may extend to five thousand rupees.
