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 17] [Entire Act] State of Rajasthan - Subsection Section 17(3) in The Rajasthan Mica Act, 1958 (3)Upon receipt of any such report, the Magistrate shall with all convenient dispatch take such measures as may be necessary for the arrest and trial of the offender and the disposal of the property and the law.
