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Bom. HC: For Exemption Under Notification u/s 15(1) of Bombay Rent Act, Purchase of Goodwill is Must - (10 Oct 2024)

TENANCY

Bombay High Court has observed that in order to obtain the benefit under notification issued by the State Government under Section 15(1) of the Bombay Rent Act, 1947, a purchase of goodwill must be involved in continuation of business so that the transfer is not considered as unlawful subletting.

Tags : BOMBAY HIGH COURT   BOMBAY RENT ACT   GOODWILL  

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