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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(1) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette and subject to the condition of previous publication, make rules for the purpose of giving effect to the provisions of this Act.