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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(ii) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(ii)[ contravenes any of the conditions of a licence granted under rule 13, shall, on conviction, be punished with fine which may extend to five thousand rupees.] [Substituted by G. N. of 15.4.1968.]