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 18] [Entire Act] Union of India - Subsection Section 18(4) in The Ancient Monuments Preservation Act, 1904 (4)Any person who moves an object in contravention of a notification issued under sub-section (1), shall be punishable with fine, which may extend to five hundred rupees.
