12. Ban on possession of primary gold when not to apply to primary gold which forms a part of structure, etc., of public religious institutions.
- Nothing in clause (1) of sub-section (1) of Section 8 shall apply to any primary gold which forms part of any structure or any other construction appendage within the precincts of a temple, church, mosque, gurdwara or any other place of public religious worship if such primary gold has been included in a declaration.
