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 72A] [Entire Act] State of Rajasthan - Subsection Section 72A(ii) in The Rajasthan Excise Rules, 1956 (ii)Rs. 10,000/- or 10% of the licence fee, whichever is less, if the delay in deposition of fee is more than a period of one month:
