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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(2)Save as otherwise provided in clause (j) of rule 16, the Director shall not publish such results without the consent of the licensee, unless the licensee has failed to publish them within the period specified under sub-rule (1).