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Ancient Monuments and Archaeological Sites and Remains Act, 1958

15.Voluntary contributions.-

The Director-General may receive voluntary contributions towards the cost of maintaining a protected monument and may give orders as to the management and application of any funds so received by him;

Providedthat no contribution received under this section shall be applied to any purpose other than the purpose for which it was contributed.



Ancient Monuments and Archaeological Sites and Remains Act, 1958 Back




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