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 0] [Section 31E] [Entire Act] Bombay Presidency - Subsection Section 31E(2) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (2)The Competent Authority shall issue summons in relation to every application referred to in sub-section (1), in the form specified in Schedule N.
