46. [ Limit on primary gold which an artisan may have in his possession. [Substituted by Act 26 of 1969, (w.e.f. 3-7-1969).]
- The total quantity of primary gold in the possession or custody, whether individually or collectively, of the artisans employed by a licensed dealer shall not, at any time, exceed the quantitative limit applicable, under sub-section (1) of Section 32, to such dealer.] [Substituted by Act 26 of 1969.]
