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Ancient Monuments and Archaeological Sites and Remains Act, 1958

32.Certain offences to be cognizable.-

Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), an offence under clause

( i ) or clause (iii) of sub-section (1) of section 30, shall be deemed to be a cognizable offence within the meaning of that Code.



Ancient Monuments and Archaeological Sites and Remains Act, 1958 Back




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