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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1)(a) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(a)as soon as practicable, examine such antiquities and submit a report to the State Government in such manner and containing such particulars as may be prescribed;