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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(3)[The State] [These words were substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950] Government may by notification in the Official Gazette, extend to any other area any or all of the provisions of Part II or Part III or of both.