Section 38(2)(b) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

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Union of India - Subsection

Section 38(2)(b) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(b)the grant of licenses and permissions to make excavations for archaeological purposes in protected areas, the authorities by whom, and the restrictions and conditions subject to which, such licenses may be granted, the taking of securities from licensees and the fees that may be charged for such licences;

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Union of India - Subsection

Section 38(2)(b) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958