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 13AA] [Entire Act] State of Gujarat - Subsection Section 13AA(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 (2)Any certificate granted under clause (a) or clause (b) of sub-section (1) shall be conclusive evidence of the facts and stated therein.
