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State of Punjab - Section

Section 25 in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991

25.

The lessee shall bear and pay all expenses in respect of execution and registration of the hire purchase agreement/lease deed including the stamp duty and registration fee payable thereupon in accordance with the law in force at the time of the execution and registration.