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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(ii) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(ii)removes from a protected monument any sculpture, carving image basrelief, inscription or other like object, shall be punishable with imprisonment for a term which may extend to [three years or with fine which may extend to one lac] [Substituted by Notification No. F. 2(16)Law1212007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinary Part 4A,dated 9,10.2007) (w.e.f. 25.5.2007)] rupees or with both.