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] [Entire Act] State of Rajasthan - Section Section 14 in The Rajasthan Mica Act, 1958 14. Forfeiture. - Whenever any person is convicted of an offence under this Act, the mica in respect of which the offence was committed shall be forfeited to the State, unless the Court otherwise directs.
