Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

(2)Every application for permission under sub-rule (1) shall be made to the Government in Form I at least three months before the date of commencement of the construction or operation.