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16. Powers of the Board. (1) Subject to such conditions and restrictions as the Central Government may think fit to impose, the Board may exercise all such powers as may be necessary or expedient for the purpose of carrying out its duties under this Act. (2) Subject to such regulations as may be made by the Board in this behalf, the Board may, from time to time, (a) purchase or otherwise acquire such articles or things as may, in the opinion of the Board, be worthy of preservation in the museum; or (b) exchange, sell, or destroy any such article or thing as is purchased or acquired under clause (a); or (c) lend within India any article or thing specified in Part I or Part II of the Schedule, or lend, whether within or without India, any such article or thing as is purchased or acquired under clause (a).    |
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