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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(1)(i) in Jharkhand Ancient Monuments and Archaeological Sites, Remains and Art Treasures Act, 2016

(i)If the State Government considers that any antiquity or class of antiquities ought not to be moved from the place where they are without their sanction, the State Government may, by notification in the Official Gazette, direct that any such antiquity or any class of such antiquities shall not be mover except with the written permission of the Director.