Section 23A(2)(ii) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

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State of Madhya Pradesh - Subsection

Section 23A(2)(ii) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(ii)where such person falls under category (c) above of the fact of his coming in possession, custody or control of any such antiquity to such authority, within such time and in such form as may be prescribed.

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State of Madhya Pradesh - Subsection

Section 23A(2)(ii) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964