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 38] [Entire Act] State of Rajasthan - Subsection Section 38(3) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961 (3)Any rule made under this section may provide that a breach thereof shall be punishable with fine which may extend to [one lac rupees]. [Substituted by ibid.]
