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[Cites 0, Cited by 0] [Section 13(3B)] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3B)(a) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(a)For the purposes of sub-section (3A), the State Government may from time to time constitute a Tribunal consisting of such persons and for such local area as it thinks fit.