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] [Entire Act] State of Gujarat - Section Section 10B in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 10B. Proportional recovery of riot tax after certain date permitted. - Omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.
