Section 4(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(3)[ [The State] [Sub-section (3) was added by Bombay 58 of 1949, section 3.] Government may also by order direct that all or any of the provisions of Part III shall not apply to such hostel or institution or such class of hostels or institutions, subject to such terms and conditions, if any, as may be specified in the order.] [These words were substituted for the words 'apply generally' by Gujarat 57 of 1963, section 5 (l)(b).]
