Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act] State of Punjab - Subsection Section 38(2)(d) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964 (d)the form and contents of the report of an archaeological officer or a licensee under clause (a) of sub-section (1) of section 23;