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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(c) in The Punjab Ancient and Historical Monuments and Archaeological Remains & Sites Act, 1964

(c)'archaeological officer' means an officer of the Government appointed for the purpose of exercising the powers conferred on, and performing the functions assigned to, an archaeological officer under this Act, and includes any other officer authorised by the Government to exercise and perform all or any of such powers and functions;