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Citedby 3 docs
Udyog Mandir vs Contessa Knit Wear And Ors. on 29 April, 1974
Export Credit Guarantee ... vs Annamma Philip And Ors. on 26 September, 2006
Mohamed Ameer And Others vs Hafeez Khan, And Others on 15 March, 1989

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[Section 41] [Complete Act]
Central Government Act
Section 41(b) in The Delhi Rent Act, 1995
(b) any agreement for the payment of any charges in excess of such fair rate shall be void in respect of such excess and shall be construed as if it were an agreement for payment of the said fair rate;