Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Rajasthan - Subsection Section 5(2) in The Rajasthan Mica Act, 1958 (2)Any person who has been refused a license by the Controller under the proviso to sub-section (1) may, within 30 days the order of the Controller, appeal to the Board of Revenue or such other authority as may be prescribed.
