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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(k) in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960

(k)the licensee shall, as soon as practicable, submit a report in Form IV to the Government through the Director on the antiquities recovered during the excavation operations.