Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48] [Entire Act] State of Maharashtra - Subsection Section 48(2) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962 (2)The Board may hold such other meetings at such places and times for disposal of any urgent matter as the President may decide.
