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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2)(b) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

(b)the grant of licences and permission to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licences may be granted, the taking of securities from licensees and the fees that may be charged for such licences;