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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in The Rajasthan Mica Act, 1958

(1)Save as provided in sub-section (2) and subsection (3) of section 4, any person who commits a breach of any of the provisions of sub-section (1) of section 4 shall on conviction by a Magistrate of the first class be punishable with fine which may extend to one thousand rupees.