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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1)(b) in Punjab Urban Rent Restriction Act, 1941

(b)where, in the case of any premises let furnished, it is necessary to distinguish for the purpose of giving effect to this Act, the amount payable as rent from the amount payable as hire of furniture; or