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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(3) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(3)The promoter shall file in the office of the competent authority, and deliver to the concerned allottee a true copy of the deed of apartment or the hire-purchase agreement as registered under Section 17.