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 Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(24) in The Bombay Shops and Establishments Act, 1948 (24)"Residential hotel" means any premises used for the reception of guests and travellers desirous of dwelling or sleeping therein and includes a presidential club];
