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State of Punjab - Section

Section 20 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

20. Return of security.

- [Sections 21 and 38 (2) (b)]. - On expiration or earlier cancellation of a licence, the security deposited by the licensee, or the balance thereof remaining after deduction of any amount under rule 17 shall be returned to him.