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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(2)(v) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(v)[ levy of court-fees in suits, appeals, proceedings and applications instituted before the State Government, Court, Controller or Collector.] [Clause (v) was substituted by Gujarat 30 of 1986, Section 16 (2).]