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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(iii) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

(iii)all human relics of historical importance, or antiquities which are of National importance, shall be transferred to the Central Archaeological Survey.