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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(2)(b) in The Punjab Ancient and Historical Monuments and Archaeological Sites and Remains Rules, 1965

(b)nothing shall be done by the licensee or any member of his party which has, or may have, the effect of exposing any part of the monument or attached lawn or garden to the risk of damage;