Section 36(2)(iii) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

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State of Jharkhand - Subsection

Section 36(2)(iii) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(iii)Commits theft of any antiquity from any temple, archaeological site, private museum or any place of religious importance, shall be punishable with imprisonment which may extend to three years or with fine which may extend to fifty thousand rupees or with both.

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State of Jharkhand - Subsection

Section 36(2)(iii) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016