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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(k) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

(k)the licensee shall as soon as practicable submit a report in Form IV to the State Government through the Director on the antiquities recovered during the excavation operations.