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2. Definitions.- (1) In this Act, unless the context otherwise requires,- (a) "antiquity" includes- (1) (i) any coin, sculpture, painting, epigraph or other work of art or craftsmanship; (ii) any article, object or thing detached from a building or cave; (iii) any article, object or thing illustrative of science, art, crafts, literature, religion, customs, morals or politics in bygone ages; (iv) any article, object or thing of historical interest; (v) any article, object or thing declared by the Central Government, by notification in the Official Gazette, to be an antiquity for the purposes of this Act, which has been in existence for not less than one hundred years; and (II) any manuscript, record or other document which is of scientific, historical, literary or aesthetic value and which has been in existence for not less than seventy-five years; (b) "art treasure" means any human work of art, not being an antiquity, declared by the Central Government by notification in the Official Gazette, to be an art treasure for the purposes of this Act having regard to its artistic or aesthetic value: Provided that no declaration under this clause shall be made in respect of any such work of art so long as the author thereof is alive; (c) "export" means taking out of India to a place outside India; (d) "licensing officer" means an officer appointed as such under section 6; (e) "registering officer" means an officer appointed as such under section 15; (f) "prescribed" means prescribed by rules made under this Act. (2) Any reference in this Act to any law which is not In force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area. 1. 5th April, 1976, vide notification No. G.S.R. 279(E), dated 5th April, 1976, (except the State of Sikkim), see Gazette of India, Part II, sec. 3(i). 1st June, 1979, vide notification No. G.S.R. 312(E), dated 15th May, 1979 [in respect of the State of Sikkim, the provisions of ss. 2, 3, 4, 19, 20, 22, 24, sub-section (1) of s. 25, sub-section (1) of s. 26 and ss. 27, 28, 29, 30 and 31], see Gazette of India, Part II, sec. 3(i).    |
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