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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Gujarat - Subsection

Section 49(5) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [These sub-sections were inserted by Gujarat 57 of 1963, Section 20.]