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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(6) in The Punjab Apartment Ownership Act, 1995

(6)Where any composition fee is paid, whether in pursuance of the notice served under sub-section (3) or in accordance with the decision of the competent authority, no further action shall be taken by the lessee for the breach in relation to which payment of such composition fee has been made.