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 35B] [Entire Act] Union of India - Subsection Section 35B(2) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958 (2)The Director-General shall, for the purposes of sub section (1), have the power to call for information from the local bodies and other authorities.]