Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 14 in The Ancient Monuments And Archaeological Sites And Remains Rules, 1959

14. Period of license. - Every license shall be in force for such period not exceeding three years as may be specified in the license:

Provided that the Director-General may, on application made to him at least one month before the expiry of a license, extend its period by one year at a time so that the aggregate period does not exceed five years.