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State of Punjab - Section

Section 38 in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

38. Permission required for copying certain monuments.

- [Sections 18 and 38 (2) (c)]. - The Director may, by order, direct that no person other than archaeological officer or an officer authorised by an archaeological officer in this behalf shall copy any specified monument or part thereof except under and in accordance with the terms and conditions of a permission in writing granted by an archaeological officer.