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 37] [Entire Act] State of Maharashtra - Subsection Section 37(1) in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962 (1)[Any person may copy a] [Substituted by G.N. of 15.4.1968.] protected monument in respect of which no order under rule 36 has been made.
