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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in The Karnataka Treasure Trove Act, 1962

(2)In determining the value of the materials of a treasure or portion for purposes of sub-section (1), any increase in the value of such materials or portion by reason oftheir being of historical or archaeological importance shall not be taken intoconsideration.