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[Cites 0, Cited by 0] [Section 31E] [Entire Act]

Bombay Presidency - Subsection

Section 31E(5) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947

(5)The Competent Authority shall, while holding an inquiry, in a proceeding to which this Part applies, follows the practice and procedure of a Court of Small Causes, including the recording of evidence.