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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3)(i) in Rajasthan Monuments, Archaeological Sites and Antiquities Rules, 1968

(i)of the value of any antiquity recovered as a result of an excavation or operation carried on by a licensee under his licence, if such antiquity is lost or destroyed while in the custody of the licensee;