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

State of Rajasthan - Subsection

Section 12(2) in The Rajasthan Mica Act, 1958

(2)Any licensee, prospecting licensee or mining lessee who fails to comply with any of the provisions sections 7 and 8 or fails to submit any prescribed return or submits a prescribed return which is false in any material particular, shall on conviction by a Magistrate of the first class he punishable with fine which may extend to one thousand rupees.