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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in The Antiquities And Art Treasures Act, 1972

(b)“art treasure” means any human work of art, not being an antiquity, declared by the Central Government by notification in the Official Gazette, to be an art treasure for the purposes of this Act having regard to its artistic or aesthetic value.