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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Bombay Presidency - Subsection

Section 22(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(2)Any tenant or sub-tenant who fails to furnish such statement or intentionally furnishes a statement which is false in any material particular shall, on conviction, be punished] with the fine which may extend to one thousand rupees.