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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3) in The Punjab Rent Act, 1995

(3)If the rent and other charges payable are deposited within the time specified in sub-section (1) and do not cease to be a valid deposit for the reasons specified in sub-section (2), the deposit shall constitute payment of rent and other charges payable to the landlord, as if the amount deposited has been validly tendered.