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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(8) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(8)The Central Government, or the Director-General, as the case may be, shall exhibit, on their website, all the permissions granted or refused under this Act.][20-E. Heritage bye-laws. -