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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3)(iii) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(iii)in the case of a rule made with reference to clause (c) of sub-section (2), with fine which may extend to five hundred rupees.