Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(4)(a) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(a)[except as provided in sub-section (3)] receipt of rent in advance for more than three months in respect of premises let for the purposes of residence, or