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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1)(c) in The Bihar Apartment Ownership Act, 2006

(c)to impose penalty upon developers, promoters, Apartment owners for any delay or failure to execute instruments in favour of purchasers of Apartments, to issue certificate to Registration officer;