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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

(2)The court fees leviable on miscellaneous applications mentioned in rule 7 shall be five rupees and the court fees leviable in appeals against orders passed in such application shall be ten rupees.