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Section 20P — Annual report.

The Ancient Monuments and Archaeological Sites and Remains Act, 1958
1 [ 20P. Annual report. --(1) The Authority shall prepare once in every year, in such form and at such time as may be prescribed by the Central Government, an annual report giving full description of all the activities of the Authority for the previous year. (2) A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before each House of Parliament.]

Official Hindi (PDF) ↗

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