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

State of Gujarat - Subsection

Section 40(2) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947

(2)Any manager of a hotel or owner of a lodging house who charges any amount in excess of the fair rate in contravention of Section 37 shall, on conviction, be punishable with imprisonment which may extend to three months, or with fine, or with both.