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 12] [Entire Act] State of Rajasthan - Subsection Section 12(3) in The Rajasthan Mica Act, 1958 (3)Any licensee who fails to produce his license within a reasonable time after being so required by the prescribed authority shall on conviction by a Magistrate of the first class be punishable with fine which may extend to fifty rupees.
