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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Bombay Presidency - Subsection

Section 3A(3) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

(3)Where the rent is payable by the month, the amount of permitted increase which may be added to such rent per month shall be the quotient obtained by dividing the amount of permitted increase under clause (1) or (2) by twelve.