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 2] [Entire Act] State of Gujarat - Subsection Section 2(3) in The Gujarat Ancient Monuments and Archaeological Sites and Remains Act, 1965 (3)"Archaeological Officer" means such Officer as the State Government may appoint to be an Archaeological Officer for the purposes of this Act;
