Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(iii) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976 (iii)contravenes any of the provisions of Rule 6 or Rule 7 or Rule 8 shall be punishable with fine which may extend to five hundred rupees.
