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

State of Karnataka - Subsection

Section 2(2)(v) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(v)any article, object or thing declared by the Government by notification in the official Gazette, to be an antiquity for the purposes of this Act,