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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(j) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962

(j)the licensee shall, within three months of the completion of the excavation operations, submit to the Director, a summary report of the results of the excavation operations, and where the operations are carried on for a period of more than three months, such report shall be submitted every quarter, and it shall be [open to] [Substituted by G.N. of 15.4.1968.] the Director to publish the report or reviews; and