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

State of Rajasthan - Subsection

Section 2(xi) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(xi)'protected antiquity" means an antiquity declared by the State Government under Section 3 to be a protected antiquity and includes any article, object or thing referred to the sub-clause (b) of clause (ii).