Section 15(2)(a) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

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State of Bihar - Subsection

Section 15(2)(a) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976

(a)by prohibiting the entry therein, except in accordance with the conditions prescribed with the concurrence of the persons, if any, in religious charge of the said monument or part thereof, of any person not entitled so to enter by the religious usages of the community by which the monument or part thereof is used, or

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State of Bihar - Subsection

Section 15(2)(a) in The Bihar Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 1976