Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(4) in The Maharashtra Rent Control Act, 1999

(4)"aided institution" means the Tata Institution of Fundamental Research and the Tata Memorial Centre, and also any other, institution which may be declared, from time to time, by the State Government in consultation with the Department of Atomic Energy to be aided institution for the purposes of this section.