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State of Maharashtra - Section

Section 20 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

20. Return of security.

- On the expiration or the cancellation of a licence, the security deposited by the licensee [or the balance] [Substituted by G.N. of 15.4.1968.] thereof remaining after deduction of any amount under rule 17 shall be returned to him.