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 4] [Entire Act] State of Rajasthan - Subsection Section 4(3) in Rajasthan Fisheries Rules, 1958 (3)In case of licence by auction/tender (Form No. 3) the fees shall be the amount at which the highest bid/tender has been accepted:Provided that the Government may by notification in the Official Gazette from time to time after these fees.
