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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(4) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(4)Any manager of a hotel or owner of a lodging house who fails to display a notice in contravention of the Controller's direction under section 36 shall, on conviction, be punishable with fine which may extend to five hundred rupees.