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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

Bombay Presidency - Subsection

Section 1A(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(3)The State Government may also by order direct that all or any of the provisions of Part III shall not apply to such hostel or institutions or such class of hostels or institutions subject to such terms and conditions, if any, as may be specified in the order.