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 1] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(a) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976 (a)"Archaeological officer" means an officer of the Archaeology and Museum Department of the State of Madhya Pradesh;
