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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(24) in The Maharashtra 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 [residential club] [Substituted for the word 'club' by Bombay 9 of 1951, Section 3, Second Schedule.];