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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5)(iii) in The Punjab Industrial Housing Rules, 1982

(iii)The allotment to the remaining applicants who are not allotted houses in the first draw of lots shall be made in the subsequent draw of lots to be held on the basis of availability of houses and the process of making allotment through draw of lots shall continue till all the names entered in the register are exhausted :