Subject to the provisions of any bye-laws made in this behalf, the Trustees may, from time to time,-- (a) deliver, by way of loan, to any person the whole or any portion of, or any article contained in, any collection vested in them under this Act; (b) exchange or sell duplicates of articles contained in any such collection and take or purchase, in the place of such duplicates, such articles as may in their opinion be worthy of preservation in the Museum; (c) present duplicates of articles contained in any such collection to other Museums in 1 [India]; and (d) remove and destroy any article contained in any such collection.Open in Lexace · Ask the AI about this section
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